KALIDEEN Vs. MANSARAM

JUDGEMENT

(1.) Heard Shri I.D. Shukla, learned counsel for the petitioners and Shri Rakesh Kumar Srivastava, learned counsel appearing for the private respondents.

(2.) Under challenge is the order dtd. 18/12/2001 passed by the Court of Additional District Judge, Court No. 10, Faizabad in Regular Civil Appeal No. 48 of 1990 (Kalideen and others v. Ram Nihore and others) whereby the Civil Appeal No. 48 of 1990 has been abated.

(3.) In order to appreciate the controversy involved in the instant petition certain facts leading upto the instant petition are being noticed first.