ANIL KUMAR Vs. SUMAN

JUDGEMENT

(1.) COUNSEL for the appellant has made available a typed copy of paper book of F.A.O. No. 60-M of 1994 (Anil Kumar v. Suman) as the original paper book has been destroyed in fire.

(2.) AFTER hearing counsel for the parties, the paper book made available by counsel for the appellant is ordered to be treated as original paper book on re-construction.

(3.) AFTER hearing counsel for the parties, Civil Misc. is allowed as prayed and petition Under Section 12 of the Act is converted into a petition Under Section 13-B of the Act.