KHEM CHAND Vs. DUNGAR

JUDGEMENT

(1.) CM No. 417 -C of 2014.

(2.) LEARNED counsel for the applicant/appellant prays that he be permitted to withdraw the present application. Dismissed as withdrawn.

(3.) SUIT filed by the plaintiff was dismissed by the trial Court vide judgment and decree dated 23.08.2010. Appeal preferred against the said decree failed and was accordingly dismissed by the learned First Appellate Court vide judgment and decree dated 28.02.2013. That is how the plaintiff is before this Court in this Regular Second Appeal. Parties to the lis, hereinafter, would be referred to by their original positions in the suit.