LAWS(P&H)-2018-8-295

AMITA Vs. KISHORI LAL

Decided On August 30, 2018
AMITA Appellant
V/S
KISHORI LAL Respondents

JUDGEMENT

(1.) CM No.10248-C of 2015 Prayer in the application is for direction to the respondents to pay the mesne profits.

(2.) Application is dismissed as not pressed.

(3.) Main case The plaintiff-appellant is in the Regular Second Appeal against the judgment passed by the First Appellate Court reversing the judgment passed by the learned trial Court.