RAM LAL Vs. MASTU

JUDGEMENT

(1.) Proceedings of this matter have been taken up through video conferencing.

(2.) Heard on admission and formulation of substantial question of law in this second appeal preferred by the appellant/plaintiff.

(3.) By the impugned judgment and decree, the first Appellate Court has dismissed the First Appeal preferred by appellant/plaintiff affirming the judgment and decree of the Trial Court dismissing the suit and refusing to set aside the ex parte decree passed in Civil Suit No.1-A of 1993 (Ramlal vs. Mastu and others).