LATE DALU RAM Vs. PRATAP DAN

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, the matters are being heard and disposed of finally.

(2.) The matter comes up on an application (Inward No.01/2021) under Order 22 Rule 3 read with Section 151 of the Civil Procedure Code, 1908 for taking the LR's of the appellant Dalu Ram on record.

(3.) The application is not opposed by the learned counsel for the respondents.