NAGAR PALIKA PARISHAD BEGUMGANJ Vs. RAM SHANKAR JAIN

JUDGEMENT

(1.) Shri Naman Nagrath, Advocate for the appellant.

(2.) None for the respondent, in spite of service.

(3.) The. short question involved in this appeal is whether the appeal filed before the lower appellate Court was competent or not, filed with certified copy of the decree, but without certified copy of the judgment, First appeal was dismissed on the ground that filing of certified copy of judgment is mandatory and the appeal was incompetent.