LATE SH RAVI ARYA Vs. MEENAKSHI

JUDGEMENT

(1.) By the present appeal filed under Section 96 r/w Order 41 Rule 1 of the Code of Civil Procedure Code, 1908, the appellant seeks to challenge the judgment and decree dated 29.04.2005 passed by the court of the Ld. Additional District Judge in Civil Suit No. 14/2003, thereby decreeing the suit in favour of the respondent.