UCO BANK & ANR Vs. RAM KISHAN GUPTA

JUDGEMENT

(1.) None of the Advocates for the parties is present due to the strike call given by the Bar Association.

(2.) Heard Mr. Shrawan Kumar Meena (Law Officer) for the appellants.

(3.) The present second appeal arises out of the judgment & decree dated 14.09.2000 passed by the Additional District Judge No.7, Jaipur City, Jaipur (hereinafter referred to as "the appellate court") in Civil Regular Appeal No.110/98, whereby the appellate court has set-aside the judgment & decree dated 01.04.1998 passed by the Additional Civil Judge (JD) & Judicial Magistrate, Court No.5, Jaipur City, Jaipur (hereinafter referred to as "the trial court") in Civil Suit No.161/96.