VIDYA WANTI Vs. NETAR PARKASH

JUDGEMENT

(1.) This appeal initially came up for final disposal before G.R. Majithia, J. (as his Lordship then was) when the following order was passed by his Lordship on 31.3.1992 :-

(2.) The defendant-appellant has come up in regular second appeal against the judgment and decree of the first appellate Court affirming on appeal those of the trial Judge.

(3.) The facts :-