SITA RAM AGARWAL Vs. PREM CHAND AGARWAL
LAWS(ALL)-2010-12-86
HIGH COURT OF ALLAHABAD
Decided on December 13,2010

SITA RAM AGARWAL Appellant
VERSUS
PREM CHAND AGARWAL Respondents

JUDGEMENT

- (1.) Matter is taken in the revised cause list.
(2.) None present on behalf of the Respondents. Heard Sri R.K. Sharma, learned Counsel for the revisionists and perused the record.
(3.) Sri R.K. Sharma, learned Counsel for the revisionists submits that initially the Plaintiff (Sri Prem Chand Agarwal) along-with one Sri Ram Agarwal filed a Suit under Section 92 of the Code of Civil Procedure.;


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