NARSINGH DAS Vs. AMAR KANWAR

JUDGEMENT

(1.) -

(2.) THIS is an appeal by an unsuccessful defendant and is directed against an appellate judgment and decree of District Judge, Jodhpur, dated 17-1-67, by which the learned Judge in dismissing the defendant's appeal, affirmed the judgment and decree of the learned Additional Civil Judge, Jodhpur. I may refer to only such facts as are essential for the proper understanding of the questions canvassed before me.

(3.) IN view of what I have discussed above, I do not find any force in this appeal which I hereby dismiss with costs.