SAIN PAL Vs. SMT. ASHRAFI AND ORS.

JUDGEMENT

(1.) C .M. No. 1886 -C of 2009 After hearing learned Counsel for parties, prima facie this Court is of the opinion that the matter is covered by Full Bench judgment in case titled as Ram Kishan and Ors. v. .

(2.) THIS is defendant's second appeal directed against the judgment of the learned Trial Court dated 9.11.94 and that of the First Appellate Court dated 29.11.99.

(3.) BOTH the parties went to trial on the following issues: