RADHEY@RADHIKA SINGH YADAV Vs. SUKHNANDAN SINGH YADAV

JUDGEMENT

(1.) List has been revised. Learned counsel for the parties are not present.

(2.) As the Second Appeal is an old one being of the year 1976, the Court is proceeding to pass appropriate orders on merits of the Second Appeal.

(3.) It appears that the plaintiff-respondent filed a Suit against the defendant- appellant for recovery of Rs. 952.00 on the basis of 'Sarkhat'.