Smt.Ram Dulari And Another vs Mohd.Shareef And Ors.
2015 Latest Caselaw 5064 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL No. - 108 of 2014
 

 
Appellant :- Smt.Ram Dulari And Another
 
Respondent :- Mohd.Shareef And Ors.
 
Counsel for Appellant :- Rajendra Pratap Singh
 
Counsel for Respondent :- Amit Srivastava
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for the appellants and perused the impugned judgement.

No one appears on behalf of the respondents inspite of sufficient service in the revised list. 

The second appeal is admitted on substantial questions of law no. I, VI and VII as framed in the memo of second appeal.

Summon the lower court's record through the District Judge concerned.

On the application for interim relief, this Court by an order dated 14.3.2014 stayed the execution of decree with condition that the appellants shall deposit entire damages @ Rs. 2000/- per month w.e.f. 31.7.2000 and continue to deposit  Rs. 2000/- per month with the trial court.

The submission of learned counsel for the appellants is that he has already moved an application for modification of the aforesaid passed by Hon'ble Mr. Justice S.K. Saxena, therefore, the application for modification be listed before his Lordship in the first week of January, 2016.

Order Date :- 4.12.2015

Muk