GIRDHARI LAL Vs. THORU

JUDGEMENT

(1.) THIS appeal which is directed against a judgment and decree of District Judge, Kathua dated 4.9.1982 was heard in exparte, as nobody appeared for the respondents. Mr. C.M. Gupta appearing for the appellant has in the first instance engaged the attention of the court to examine the judgment impugned.

(2.) THE trial court had framed the following issues :

(3.) THE appellate court while disposing of an appeal has always to keep in mind the requirements of Order 41 Rule 31 of Civil Procedure Code. This rule requires to state the following : -