SATYADEO CHOUDHARY Vs. ARUN CHOUDHARY & ORS

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Having heard learned counsel for the parties and on perusal of the record of the case, we consider it just and proper and in the interest of justice to grant one more indulgence to the appellant to lead the evidence in support of his case before the trial court subject to paying a cost of Rs.5,000.00 to the respondents.