SHANTIDEVI Vs. BALCHAND

JUDGEMENT

(1.) With the permission of the Court, the appellants' counsel has corrected the Civil Suit number mentioned in the cause title of the appeal memo whereby at the place of Civil Suit No. 1-A/2012 has mentioned the Civil Suit No. 1-A/2013. The same is certified accordingly. Record of the Trial Court has been received.

(2.) Heard on the question of admission.

(3.) Admit.