SHIV PRASAD SINGH GAUD Vs. CHANDRAMOL

JUDGEMENT

(1.) This second appeal has been filed at the instance of defendants whose appeal has been dismissed as abated.

(2.) On 29-8-2008, this appeal was admitted on the following substantial question of law :-

(3.) Shri Pandey, learned counsel for the plaintiff/respondent No. 1 submits that necessary application to bring the LRs on record was not moved within time by the defendants/appellants, therefore, the appeal has been rightly dismissed as abated.