PUTTI LAL Vs. PARAGI AND OTHERS

JUDGEMENT

(1.) This revision has been filed by Putti Lal and others defendant-revisionists, against the order dated 6.6.78 passed by the learned Additional Commissioner. Faizabad Division, in revision No. 93/1351/Barabanki.

(2.) The revisionists have been represented by Sri S.D. Pathak, Advocate and the counsel for the opposite parties did not appear in spite of due notice. The opposite parties also did not come to the court.

(3.) I have heard the Darned counsel for the revisionists and perused the record of the case and have also examined the relevant documents available on record.