Rakesh Tiwari, J. - (1.) Heard the learned counsel for the parties.
(2.) This second appeal is directed against the judgment and decree dated 29th March, 1976, passed by the IIIrd Additional District Judge, Deoria in Civil Appeal No. 78 of 1976 arising out of Original Suit No. 910 of 1972, Keshav Prasad v. Marwari Inter College, Deoria and Ors.
(3.) The appellant has sought relief by means of this appeal for setting aside the judgment and decree of the lower appellate court and to restore that of the trial court decreeing the plaintiff-appellant's claim with costs.;