GHANSHYAM SINGH Vs. RAM PRASAD SINGH

JUDGEMENT

(1.) This second appeal is by the defendant against the judgment of affirmance.

(2.) The only point for consideration in this appeal is whether the appeal filed by the defendants in the lower appellate Court abated as a whole.

(3.) The learned counsel appearing for the defendant appellant advanced only one submission to the effect that the finding of the lower appellate Court to the effect that the appeal abated as a whole was erroneous in law and hence this Court should set aside that finding and send the case back by way of remand for disposal of the appeal in accordance with law.