GORDHAN SINGH Vs RAMDULARI .
Case number: C.A. No.-007098-007098 / 2001
Diary number: 5254 / 2001
Advocates: SUNIL KUMAR JAIN Vs
PRATIBHA JAIN
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CASE NO.: Appeal (civil) 7098 of 2001
PETITIONER: GORDHAN SINGH
RESPONDENT: RAMDULARI & ORS
DATE OF JUDGMENT: 24/01/2008
BENCH: H.K. SEMA & LOKESHWAR SINGH PANTA
JUDGMENT: JUDGMENT
O R D E R
CIVIL APPEAL NO. 7098 OF 2001
Having heard learned senior counsel for the appellant at length, we see no reason to interfere with the well-merited concurrent finding of facts recorded by the three courts. The appeal, being devoid of merit, is, accordingly, dismissed.