NEETA GAJWANI Vs. HARI RAM ACHHARIA

JUDGEMENT

(1.) This second appeal has been preferred against the judgment and decree dated 17.10.2012, passed by the Learned Additional District Judge (Court No. VII), Lucknow in Regular Civil Appeal No. 53 of 2012, by which the judgment and decree dated 15.02.2012 passed by Learned Additional Civil Judge (Senior Division), Court No. 21, Lucknow in Regular Suit No. 77 of 2009 has been set aside and the plaintiff's suit has been decreed.

(2.) Dr. L.P. Misra filed vakalatnama on behalf of the respondents.

(3.) Heard learned counsel for the appellants as well as learned counsel for the respondents and have gone through the records.