UTKAL UNIVERSITY Vs. MD. WAZID HUSSAIN

JUDGEMENT

(1.) This 2nd appeal has been preferred against the confirming judgment.

(2.) The appellant of this 2nd appeal was the defendant no.5 before the trial court in the suit vide M.S. No.34 of 1985 and the appellant was also the appellant before the 1st appellate court in the 1st appeal vide M.A. No.01 of 1998.

(3.) The respondent no.1 of this 2nd appeal was the sole plaintiff before the trial court in the suit vide M.S. No.34 of 1985 and he was the respondent no.1 before the 1st appellate court in the 1st appeal vide M.A. No.01 of 1998.