Amit Rawal, J. - (1.) The appeal stands admitted, however, being time and again taken up in motion hearing kept for adjudication of the application seeking stay of the judgment and decree of the lower Appellate Court.
(2.) With the consent of learned counsel representing the parties, the appeal is taken on board.
(3.) This order of mine shall dispose of the cross objection No. 23-C of 2015 and the appeal bearing No.3012 of 2014. The appellant-plaintiff is aggrieved of the judgment and decree of the lower Appellate Court, whereby the suit, filed by the appellant-plaintiff, though decreed by the trial Court, has been dismissed.;