ISHWAR DASS Vs. PARKASH CHAND

JUDGEMENT

(1.) Notice of motion.

(2.) Mr. Anupam Bhardwaj, Advocate, who is present in Court, accepts notice on behalf of the caveator-respondent(s).

(3.) The present Regular Second Appeal at the instance of appellant-defendant No. 1 is directed against the judgment and decree of the Lower Appellate Court, whereby, suit filed by the respondent/plaintiff-Piara Lal (since deceased), dismissed by the trial Court, has been decreed.