UNION OF INDIA Vs. ISRAR AHMAD

JUDGEMENT

(1.) This second appeal arises out of the Judgment and decree passed by the First Additinal Civil & Sessions Judge of Kanpur on 30th of July, 1971, affirming the judgment and the decree passed by the First Additional Munsif, Kanpur, in suit No. 423 of 1968

(2.) After having heard the learned counsel for both the parties on 23rd March 1976 we passed orders dismissing the appeal. We had then said that we would give our reasons for dismissing the appeal later on. We are accordingly giving reasons for the same now.

(3.) The suit out of which this appeal has arisen was filed by Israr Ahmad plaintiff-respondent. The following facts were admitted between the parties