SHIVDEVI Vs. SURJA DEVI

JUDGEMENT

(1.) HEARD the learned counsel for the appellants who are the heirs and legal representatives of the deceased sole plaintiff, Ramlakhan.

(2.) PERUSED the record.

(3.) THE appellants feel aggrieved by the decree passed by the first Appellate Court whereunder dismissing their appeal, the decree passed by the trial Court dismissing the plaintiffs suit has been upheld.