LAXMAN (LACHHMAN) Vs. SHYAMU AND OTHERS

JUDGEMENT

(1.) This appeal was admitted vide order dated 26/7/1997 on the following substantial question of law:

(2.) This appeal has been filed against the order dated 18/3/1996. The appellate Court dismissed the appeal on the ground that the appellant did not deposit guardian fee which was of Rs.500/-. The Court appointed the guardian as per the appellant. The appellant has filed his suit for possession and damages.

(3.) The trial Court vide judgement and decree dated 28/1/1986 dismissed the suit mainly on the ground that the Banshilal had sold the land in dispute and the compromise in Civil suit no.35-A/57 is not binding.