SUBHAS Vs. PRAKASH

JUDGEMENT

(1.) Notice to respondent No.2 is returned unserved as he left the address.

(2.) Respondent Nos.1 and 2 are the sons of respondent No.3. Respondent Nos.1 and 3 are represented through their counsel. Hence, under these circumstances notice to respondent No. 2 is dispensed with.

(3.) Heard both counsel.