DINA NATH Vs. DEO NARAIN
LAWS(ALL)-1985-9-3
HIGH COURT OF ALLAHABAD
Decided on September 16,1985

DINA NATH Appellant
VERSUS
DEO NARAIN Respondents

JUDGEMENT

N.N. Sharma, J. - (1.) THIS is a Plaintiff's appeal directed against the judgment and decree of Sri O.N. Asthana, Judge Small Causes Courts (Civil Judge), Allahabad dated 25 -3 -1974 who allowed Civil Appeal No. 418 of 1973 and dismissed the Plaintiff's suit No. 502 of 1970 with costs.
(2.) JUDGMENT and decree of trial -court dated 17 -8 -1973 who had decreed the suit with costs was reversed. Unfortunately the record of the trial court which contained the file of Consolidation court also could not be available as it had been burnt up in a fire in the Record Room of Collectorate, Allahabad. Parties filed copies of written statement, compromise, etc. alongwith their affidavit and counter -affidavit.
(3.) DISPUTE relates to agricultural plots situated in village -Supra Bari, Pargana -Sikandra district -Allahabad.;


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