BAKSHISH SINGH Vs. MOHINDER KAUR AND ORS

JUDGEMENT

(1.) Cm-6616-C-2011

(2.) Since there is no relevance of the order dated 08.01.2011 (Annexure-1), the CM is dismissed.

(3.) This is the second appeal filed by the plaintiff in the suit; challenging the judgment and decree passed by the lower Appellate Court, whereby the judgment and decree passed by the trial Court were upheld and the suit filed by the plaintiff, was ordered to be dismissed.