BRAHM SINGH Vs. PRAMILA DEVI

JUDGEMENT

(1.) CM No. 12787/2015

(2.) ALTHOUGH no ground to the effect that there is no evidence to show the location of the 1200 square yards land belonging to the respondent comprised in Khasra No. 731 in the revenue estate of Village Madanpur Khadar and hence the impugned decree cannot be sustained has been urged in the appeal, we had issued show cause notice in the appeal on the last date of hearing noting said fact so that learned counsel for the respondent would be put to notice, that amongst other grounds urged in the appeal, said ground was also to be met by the respondent.

(3.) BUT to our horror today, learned counsel for the appellant states that the Court cannot compel the appellant to argue the appeal on a point which this Court thinks is relevant and thus learned counsel, fights (a figure of speech) with the Court and insists that the appeal should strictly be decided by noting the contentions advanced by him. The appellant who is sitting in Court supports the counsel and wants this Court to strictly decide the appeal by noting the arguments addressed by learned counsel for the appellant.