KALU Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Vivek Shukla, counsel for the appellant and Standing Counsel for the respondents.

(2.) BY the present Second Appeal filed under Section 100 of the Code of Civil Procedure, appellant has prayed for setting aside the judgment and decree dated 6.4.1995 passed by the Additional Civil Judge, Haridwar, in Civil appeal No. 21 of 1993 State and another Vs. Kalu arising out of the Suit no. 191 of 1989 Kalu Vs. State of U.P.

(3.) BRIEFLY stated, a suit was filed by the plaintiff/respondent being Original Suit No. 191 of 1989 Kalu Vs. State of U.P. praying therein to the following effect : . . . VERNACULAR TEXT OMMITED . . .