JUDGEMENT
-
(1.) Delay in filing the application for substitution is condoned.
(2.) Application for substitution is allowed.
(3.) Aggrieved by the reversal of the decree passed in their favour by the
learned Trial Court and the dismissal of the cross objection filed, the
plaintiffs have filed the present appeals.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.