SATPAL SHARMA Vs. KARTA VIRENDER

JUDGEMENT

(1.) Heard.

(2.) The short point raised by learned counsel for appellants in this appeal is that after dismissal of suit filed by plaintiff under Order XXXVII Rule 2 of the Code of Civil Procedure vide judgment dtd. 29/8/2011, plaintiff filed appeal, which was accepted without notice to defendants- appellants.

(3.) Facts of the case are not required to be referred for the decision of above point raised by learned counsel for appellants.