NARENDRA PRATAP SINGH Vs. RAM JEET
LAWS(ALL)-2019-4-313
HIGH COURT OF ALLAHABAD
Decided on April 15,2019

NARENDRA PRATAP SINGH Appellant
VERSUS
Ram Jeet Respondents

JUDGEMENT

- (1.) Heard Sri Rajeiu Kumar Tripathi, learned counsel for the appellants and Sri U.S. Sahai, learned counsel for the respondent nos. 1 and 2.
(2.) This second appeal under section 100 of Code of Civil Procedure (in short, C.P.C.) is directed against the judgment and decree dated 19th July, 2002 passed by Additional District Judge/Special Judge (E.C.Act), Sultanpur in Civil Appeal No. 02 of 1997 whereby appeal filed by the respondent nos. 1 and 2 was allowed.
(3.) The relevant facts need mention in brief as follows :-;


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