KRISHNA PRATAP Vs. MEENU DEVI
LAWS(ALL)-2019-8-97
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on August 19,2019

KRISHNA PRATAP Appellant
VERSUS
Meenu Devi Respondents

JUDGEMENT

Ved Prakash Vaish, J. - (1.) Heard Sri Mohd. Arif Khan, learned Senior Advocate assisted by Sri Mohd. Aslam Khan, learned counsel for the appellants and Sri H.B. Singh, learned counsel for the respondent.
(2.) The appellants/defendants have assailed the impugned judgment and decree dated 24.04.2009 passed by learned District Judge, Faizabad, in Civil Appeal bearing No.97 of 2008, whereby the appeal filed by the appellants was dismissed.
(3.) The respondent, Smt. Meenu Devi was plaintiff whereas the appellants, Sri Krishna Ptatap and Sri Ram Kalap were defendants in the original suit.;


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