JANAB S SIKANDAR Vs. JANAB M ASANAR

JUDGEMENT

(1.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Shorn and bereft of unnecessary details, the relevant facts absolutely necessary for the disposal of the Second Appeal would run thus:

(3.) During trial, the plaintiff examined himself as P.W.1 along with P.W.2 and P.W.3 and marked Exs.A.1 to A.4 on his side. The defendant examined himself as D.W.1 and no documentary evidence was adduced on his side.