BHANWAR LAL Vs. TIKAM CHAND
LAWS(RAJ)-2000-7-48
HIGH COURT OF RAJASTHAN
Decided on July 18,2000

BHANWAR LAL Appellant
VERSUS
TIKAM CHAND Respondents

JUDGEMENT

N.P.GUPTA - (1.) Heard Learned counsel for the appellant.
(2.) Two questions have been mainly argued by the learned counsel for the appellant.
(3.) First being that the impugned judgment and decree passed by the learned lower appellate Court is wholly without jurisdiction in view of Ordinance No. 02/1992.;


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