ISHRAR HUSSAIN Vs. BUDHWARI BAI

JUDGEMENT

(1.) LEARNED counsel for the appellant does not press M.C.P. No. 957/ 2007 for stay and also LA. No. 3652/2006 for out of turn listing the case which are accordingly dismissed as not pressed.

(2.) LEARNED counsel for the appellant prays that this S.A. may be heard finally today. Prayer is not opposed.

(3.) BRIEF facts are that in civil suit No. 16-A/2001, the Civil Judge Class-1, Katghora vide judgment dated 24.10.2003 passed a decree in favour of the respondent No. 1 herein/plaintiff for declaration of title and vacant possession of the suit lands against the appellant herein/defendant No. 1. Copy of the judgment and decree was applied for by the counsel on 6.11.2003 and received on