MAHENDRA/KABOOL Vs. CHHOTA SINGH
LAWS(ALL)-1999-9-285
HIGH COURT OF ALLAHABAD
Decided on September 30,1999

Mahendra/Kabool Appellant
VERSUS
CHHOTA SINGH Respondents

JUDGEMENT

Ram Janam Singh, Member - (1.) Mahendra and others have filed this revision against the judgment and decree dated 2.12.1991 passed by learned Additional Commissioner, Meerut.
(2.) I have heard the learned counsel for the revisionist. The learned counsel for the opposite-party after due notice is absent.
(3.) Facts and evidence are available on the record. Hence the revision is disposed of on merits.;


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