HARISH LAL VERMA Vs. PYARE LAL SAH

JUDGEMENT

(1.) HEARD Shri Sharad Sharma, counsel for the Appellant and Shri M.C. Pandey, counsel for the Respondent.

(2.) BY the present appeal filed under Order 43 Rule (i) read with Rule (r) of Code of Civil Procedure, the Appellant has prayed for setting aside the judgment and order dated 4 -11 -2003, passed by the Additional District Judge, Nainital by which the execution application under Order 21 Rule 32 of the Code of Civil Procedure has been allowed by passing the order for two months' civil imprisonment.

(3.) THE Defendant went in appeal. The appellate court has confirmed the appeal and passed an order to the following effect: