RAMESH CHAND GUPTA Vs. KUSUMLATA GUPTA

JUDGEMENT

(1.) Civil Misc. Application No.3 of 2019

(2.) It was reported on 21 August 2019 that the second appeal was defective as it did not contain the certified copy of the lower appellate court decree. By the order dated 17 September 2019, the appellant was permitted to file a certified copy of the decree.

(3.) This application was filed on 25 September 2019 for placing the certified copy of the decree of the lower appellate court and trial court on record. It has been stated that at the time of filing of the second appeal, the certified copies of the decrees were not available with the appellant and so the same could not be filed alongwith the second appeal.