BHAGWAN DAS Vs. SUDERSHAN KUMAR

JUDGEMENT

(1.) DEFENDANT Nos. 2 to 5 have approached this Court through the present regular second appeal.

(2.) THE grievance made is against the judgment and decree dated May 14, 1980 passed by the learned Additional District Judge whereby the appeal filed by the defendants against the judgment and decree dated April 29, 1978 passed by the learned trial Court, has been dismissed, as barred by limitation.

(3.) THE defendants contested the suit. However, vide judgment and decree dated April 29, 1978 the learned trial Court decreed the aforesaid suit filed by the plaintiff.