S.P.MEHROTRA, J. - (1.) THE case has been called out in the revised list.
(2.) LEARNED counsel for the parties are not present. The present second appeal has been by the defendants -appellants against the judgment and decree dated 2.9.1974 whereby the lower appellate court dismissed Civil Appeal No. 19 of 1974 filed by the defendants -appellants, and confirmed the judgment and decree dated 30.11.1973 passed by the trial court whereby the suit of the plaintiff -respondent was partly decreed.
(3.) IT appears that the plaintiff -respondent filed a suit for injunction and damages against the defendants -appellants.;