KRISHNA KUMAR SINGH Vs. NIKESHWAR SINGH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS Letters Patent Appeal has been filed by the plaintiff-appellant challenging judgment dated 09.04.1997 by Patna High Court LPA No.611 of 1997 dt.26-06-2013 which the learned Single Judge dismissed F.A. No.285 of 1976 filed by the appellant challenging judgment and decree of the trial Court by which his suit was dismissed.

(3.) ON the other hand, learned counsel for the respondents vehemently opposes the contention of learned counsel for the appellant and submits that the appellate court has affirmed the order of the trial Court and hence he was not required to go into such details as was required in a judgment of reversal. He further submits that the first appellate court has also considered the relevant materials and pleadings.