BHAGIRATH Vs. RAM CHANDRA
LAWS(ALL)-2019-4-280
HIGH COURT OF ALLAHABAD
Decided on April 11,2019

BHAGIRATH Appellant
VERSUS
RAM CHANDRA Respondents


Referred Judgements :-

H.K.N. SWAMI VS. IRSHAD BASITH [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]
U.P.S.R.T.C. VS. MAMTA AND ORS. [REFERRED TO]
LALITESHWAR PRASAD SINGH & ORS. VS. S.P. SRIVASTAVA (D) THR. LRS. [REFERRED TO]


JUDGEMENT

Ajay Bhanot, J. - (1.)Heard Sri Bipin Bihari, learned counsel for the appellant and Sri Sudhir Kumar Shukla, learned counsel for the respondent.
(2.)Sri Bipin Bihari, learned counsel for the appellant submits that the appellant does not press the appeal against the defendant respondent nos. 1 and 2 and their legal heirs/legal representatives. It was informed at the Bar that the defendant-respondent nos. 1 and 2 have expired.
(3.)This second appeal arises out of the judgment and decree dated 29.11.1995 entered by the learned Additional District Judge-V, Ballia in Civil Appeal No. 363 of 1988, which has affirmed the judgment and decree dated 30.09.1988 rendered by the learned Munsif -VI, Ballia in Original Suit No. 622 of 1985, Bhagirathi Vs. Ram Chandra and Others.


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