RAM KISHAN Vs. GANESHI

JUDGEMENT

(1.) HEARD Sri B. Malik, learned counsel for the appellants. None has however, appeared on behalf of the respondent,

(2.) THIS second appeal arises out of the judgment and decree dated 31.1.1981 passed by the 1st Addl. District Judge, Meerut, whereby he allowed the first appeal and set aside the judgment and decree dated 6.5.1975 passed by the trial court (2nd Addl. Civil Judge).

(3.) AGGRIEVED with the aforesaid judgment, the present appeal has been preferred.