SOHANLAL AGARWAL Vs. ZAKIR HUSSAIN

JUDGEMENT

(1.) This Judgment, according to Law, based on the legal material placed, on Record, arises out of a Second Appeal, filed by the sole appellant, against the sole respondent, under Section 100, CPC, questioning the, validity and legality, of the adjudications made by, and set forth in para 2, infra.

(2.) Judgment and Decree, both, dated 12-12-1994, of the Court of the Addl. Chief Judge, City Civil Court, Secunderabad, made in A.S.No.51/89, of its file, confirming, in toto, the earlier Judgment and Decree, both, dated 18-1-1989, of the Court of the XI Asst. Judge, City Civil Court, Secunderabad, made in O.S.No.3410/84.

(3.) Perused the material papers of the Record.