GOPAL MAHROTRA Vs. LAXMAN SINGH

JUDGEMENT

(1.) HEARD Sri Sarvesh Agarwal, counsel for the appellant and none for the respondent.

(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 9.5.2003 passed by the District Judge, Almora in Civil appeal No. 4 of 2003 arising out of judgment and decree dated 1.6.2001 passed by the Civil Judge (Junior Division), Ranikhet, District Almora in Civil Suit No. 6 of 1998 Gopal Mehrotra Vs. Lakshman Singh.

(3.) BRIFLY stated, a suit was filed by the plaintiff/appellant being Civil Suit No. 6 of 1998 Gopal Mehrotra Vs. Lakshman Singh praying to the following effect :