GULAB DEVI Vs. POKHAR RAM

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.

(3.) IN view of the fact that the counsel for the appellant has submitted the certificate issued by DTO which appears to be genuine and, as such, application filed under O.41 R.27 CPC is allowed and certificate filed is ordered to be taken on record.