MANAGER MOONGALAR ESTATE Vs. CHANDRA

JUDGEMENT

(1.) HEARD learned counsel for the appellant.

(2.) NO one appeared on behalf of the respondent although the respondent was duly served.

(3.) HOWEVER, we make it clear that the question of law involved in this appeal is kept open to be decided in appropriate case and dismissal of this appeal will not be treated as precedent in other similar cases.