SHANTI PRASAD (D) Vs. THAKUR DASS (D)

JUDGEMENT

(1.) Matter is called out.

(2.) Learned counsel for the appellant is present but none is present for the respondents.

(3.) There are 11 respondents in this appeal. As per office report, respondent nos.1(i) to (vi), 3 and 5 are served but no one has entered appearance on their behalf. Respondent nos. 2 and