BATAKRUSNA DAS Vs. NATABAR BEHERA
LAWS(SC)-2000-2-157
SUPREME COURT OF INDIA
Decided on February 21,2000

BATAKRUSHNA DAS Appellant
VERSUS
NATABAR BEHERA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The High Court in Second Appeal has set aside the judgment of the First appellate Court and restored the judgment and decree of the trial Court.
(3.) Learned counsel for the appellant submits that the High Court has not framed any substantial question of law and has proceeded to dispose of the Second Appeal and it has reversed the judgment of the appellate Court.;


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