RAM KALAP Vs. CHAITOO

JUDGEMENT

(1.) This is second civil appeal against the judgment and decree dated 15.1.1982, passed by the Civil Judge, Pratapgarh in Appeal No. 11 of 1980 setting aside the judgment and decree dated 27.11.1979, passed by the Additional Munsif Sultanpur in Regular Suit No. 12 of 1978, Ram Kalap v. Chaitoo, dismissing the suit of the plaintiff.

(2.) I have heard Shri Balram Yadav, the learned counsel for the appellants and Shri Sharad Dwivedi holding brief of Shri D. D. Dwivedi, the learned counsel for the respondent on the substantial questions of law formulated in the memo of the appeal.

(3.) This appeal was admitted on 24.5.1982, after taking into consideration the substantial questions of law formulated in the memo of appeal.