LAWS(RAJ)-2009-9-56

ANCHI DEVI Vs. MOHD IQUBAL

Decided On September 07, 2009
ANCHI DEVI Appellant
V/S
MOHD IQUBAL Respondents

JUDGEMENT

(1.) WITH the consent of the parties, this appeal is being heard and finally disposed of at admission stage.

(2.) HEARD learned counsel for the parties.