- (1.) None of the Advocates for the parties is present due to strike call given by the Bar Association.
(2.) Heard Mr. Murlidhar Sharma-the power of attorney holder of the appellants. None is present for the respondent-State.
(3.) The present appeal is filed by the appellants-plaintiffs, challenging the judgment and decree dated 29th May, 1993 passed by the District Judge, Ajmer (hereinafter referred to as 'the Trial Court') in Civil Suit No.64 of 1982, whereby the Trial Court has dismissed the suit.;