KEJURAM Vs. GAYNA BAI

JUDGEMENT

(1.) This second appeal has been preferred by the plaintiffs/his LR's, questioning the judgment and decree of the first appellate Court affirming the judgment and decree of the trial Court, dismissing the suit and decreeing the counter-claim. This Court has formulated substantial question of law only with reference to grant of counter-claim in favour of defendant No.2 which has been cataloged in subsequent paragraph of this judgment.

(2.) Heard learned counsel for the parties on interlocutory application (I.A.No.2).

(3.) I.A.No.2 is for substitution of LR's of defendant No.1-Gayana Bai and to set aside abatement and to condone the delay in filing application.