LAWS(SC)-1999-8-93

KAMLA DEVI Vs. BHAU RAM

Decided On August 11, 1999
KAMLA DEVI Appellant
V/S
Bhau Ram Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) We have heard learned counsel for the parties finally in these appeals and the same are being disposed of by this order.