KUMARI PUSHPA ETC. Vs. MINA GHOSH

JUDGEMENT

(1.) This is the defendants second appeal against the judgment and decree dtd. 7/6/1988 passed by the District Judge, Faizabad.

(2.) Heard Sri P.V. Chaudhary, learned counsel for the appellant whereas none has put in appearance on behalf of the respondents despite service.

(3.) The instant second appeal has been preferred against the judgment and decree dtd. 7/6/1988 passed by the District Judge, Faizabad whereby the appeal No. 203 of 1977 was allowed and the judgment and decree dtd. 30/3/1977 passed by the 1st Additional Munsif, Faizabad dismissing the suit no. 13 of 1975 was reversed, as a result, the suit which was partly decreed by the Trial Court has been reversed and the suit in its entirety was allowed by the Lower Appellate Court.