- (1.) We have heard learned counsel for the appellant. Notice has been issued to the all the respondents but no one is present on behalf of respondent Nos. 1 to 10 and 13 to 16. Ms. Neetic Sharma, learned counsel is present on behalf of respondent Nos. 11 and 12.
(2.) This is an appeal filed by the appellant (defendant NO.1) questioning the judgment dated 12.09.2005 of the High Court in Regular First Appeal No. 964 of 2000. The High Court by its judgment partly allowed the Regular First Appeal. Aggrieved by the said judgment, defendant No.1 has come up in this appeal.
(3.) Brief facts necessary for deciding this appeal are:;