VIKAS GIRI Vs. CHITRA CHAUHAN

JUDGEMENT

(1.) Since the respondents ' defendants never participated in the proceedings either at the trial or at the appellate stage, the second appeal is being disposed of in their absence, without issuing any notice to the respondent ' defendant (See order 41 Rule 4 CPC).

(2.) Heard learned counsel for the appellant/plaintiff.

(3.) Admit the Second Appeal, on substantial questions of law, which are as hereunder:-