LAWS(ALL)-2018-12-70

JAGDISH Vs. MANI RAM AND ANR

Decided On December 17, 2018
JAGDISH Appellant
V/S
Mani Ram And Anr Respondents

JUDGEMENT

(1.) Facts of the present case are as follows:-

(2.) Appellant has filed a Suit No.229 of 2001 (Jagdish vs. Mani Ram and others) before the Civil Judge, Junior Division, Basti against the respondents seeking following reliefs:-

(3.) The learned Civil Judge vide an ex-parte order dated 15.12.2007 dismissed the above mentioned suit. Challenging the said order, the appellants filed an appeal being Appeal No.15 of 2009 before the District Judge, Basti, who vide order dated 6.7.2011, allowed the said appeal and decreed the suit by an ex-parte order.