HAR SWAROOP Vs. DUKH BHANJAN

JUDGEMENT

(1.) This second appeal has been filed against the order of the learned Additional Commissioner dated 14.8.1980. First appeal was dismissed by the learned Additional Commissioner only on two grounds; firstly appellant has not paid cost levied by the court and secondly decree of the trial court was filed on a very belated stage.

(2.) Heard the learned counsel for both the parties.

(3.) It has been argued by the learned counsel for the appellant that trial court has passed his order dated 21.6.1979 and appeal was filed on 23.7.1979. An objection was raised on behalf of the opposite party on 13.6.1980 that no decree of the trial court has been filed by the appellant.