KULBHUSHAN DANIA Vs. ASHOK KUMAR DANIA AND ORS.

JUDGEMENT

(1.) CM No. 19097/2015

(2.) THE appeal is listed for preliminary hearing today and we have drawn attention of learned counsel for the appellant to the provision of Order 41 Rule 11 of the Code of Civil Procedure, 1908, informing learned counsel that as per practice directions issued by this Court the record of CS (OS) No. 1117/2008 has been sent by the Registry to this Court along with the appeal. We have asked learned counsel whether a date be fixed for hearing the appellant or dispense with said requirement and hear the appeal today itself. Learned counsel says that he would like to argue the appeal for admission today itself. Accordingly, we have heard learned counsel in the appeal and have perused the record of the suit.

(3.) DEFENDANT No. 1 in the suit is the brother of the appellant. Defendant No. 2 is his father.