- (1.) JUDGEMENT :- This is defendants' second appeal against the judgement and decree passed by Additional District Judge No. 2, Alwar Camp, dismissing the appeal and confirming the judgement and decree passed by Munsif Magistrate, Behror.
(2.) Learned counsel for both the parties have made a request before me that this appeal may be disposed of at admission stage itself.
(3.) One of the points raised by learned counsel for the appellants is that defendants were not afforded ample opportunity to lead evidence and defendants' witnesses were not examined as the list of witnesses was filed late.;