Narendra Kumar Jain, J. - (1.) Case called for hearing. No one is present on behalf of the respondents.
(2.) Heard learned counsel for the appellant.
(3.) This regular first appeal under Section 96 of the Code of Civil Procedure , on behalf of the defendant no.1, was filed being aggrieved with the judgment and decree dated 15.07.1991 passed by the Additional District & Sessions Judge No.2, Ajmer, in Civil Suit No.103/83, whereby suit of plaintiff-respondent No.2 Yogesh Chand Pathak for partition of the disputed property was dismissed by the trial court.;