ANAND RAM Vs. A K JAIN

JUDGEMENT

(1.) This appeal by the appellants is directed against the judgment passed by learned single Judge of this court in CIMA No. 74/94, dated 28-4-1995.

(2.) In order to properly appreciate the respective contentions urged by the learned counsel for the parties appearing in this appeal, facts need to be briefly referred to, which are as under :-

(3.) On the aforesaid pleadings parties went to trial on the following issues before the Tribunal below :-