SANKATA DEVI Vs. RAM DEO

JUDGEMENT

(1.) Heard Shri A. R. Khan, learned counsel for the appellant. None has put in appearance on behalf of the respondents, hence the Court has proceeded to hear the learned counsel for the appellant.

(2.) This is the plaintiff's second appeal being aggrieved against the judgment and decree dtd. 14/10/1980 passed by the Civil Judge, Sultanpur allowing the defendants First Civil Appeal Nos.354 and 389 of 1979 as a result the suit of the plaintiff bearing Regular Suit No.170 of 1977 which was decreed by Munsif South, Sultanpur vide judgment and decree dtd. 2/11/1979 has been set aside by the lower appellate court and the suit of the plaintiff has been dismissed.

(3.) During pendency of the instant appeal, the respondents no.1, 2 and 3 had expired and they have been substituted by the legal heirs. However, for the sake of convenience the Court has referred to the parties as they were impleaded in the suit.