S. Chandrashekhar, J. - (1.) The counsel appearing for the respondents is absent.
(2.) By the order of the Hon'ble Chief Justice all the matters in which proceedings in the lower courts were stayed by the orders of this Court, have been notified in the cause list for 22.04.2016 and 23.04.2016. The instant Second Appeal was admitted on 24.03.1994 and thereafter, the matter has been listed on five earlier occasions. Moreover, the instant Second Appeal was filed way back in the year, 1993 and therefore, I did not adjourn the matter and I proceeded to hear the matter on merits.
(3.) The instant Second Appeal has been brought against the judgment of reversal dated 25.05.1993 passed in Title Appeal No. 83 of 1985.;