BHAGIRATH Vs. RAM RATAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The defendant has come up in the appeal aggrieved by Judgment passed by the High Court of Judicature for Rajasthan Bench at Jaipur. The High Court has allowed the appeal and set aside the judgment passed by the first appellate court and restored the decree passed by the trial court decreeing the suit.