GANPAT NATH Vs. PARSANDI DEVI

JUDGEMENT

(1.) THE parties come from a rural background and hence their conduct, behavior and understanding of the ways of the law would be appreciated by me in relation to the ways of the world in rural India.

(2.) WITH the aforesaid preface, relevant facts needed to be set out for adjudication of the instant appeal may be noted.

(3.) MCD was impleaded as defendant No.1. Ganpat Jogi S/o Jhuttar was impleaded as defendant No.2.