Punjab-Haryana High Court
(O&M;) Kala Wati vs Lakshmi Narain And Others on 3 March, 2020
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
RSA No.205 of 1989 (O&M) -1-
OC-3
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No.205 of 1989 (O&M)
Date of decision: March 03, 2020
Kala Wati
.....Appellant
Versus
Pt. Lakshmi Narain alias Shri Lachhi Ram (now deceased)
through his LR and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: None.
*****
MAHABIR SINGH SINDHU, J Present appeal has been filed for modification of the impugned judgment and decree dated 08.09.1988 passed by the learned Additional District Judge, Karnal to the extent that the parties are owners in equal share of the roof over Deorhi (Vestibule) & Dehleez (Anterooms) and the suit be decreed in toto with costs throughout.
Case called twice, but no one is appearing on behalf of the appellant. It seems that the appellant is not interested in pursuing the matter further.
In view of the above, this Court has no option except to dismiss the appeal for non-prosecution.
Ordered accordingly.
(MAHABIR SINGH SINDHU) JUDGE March 03, 2020 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 05-03-2020 04:51:18 :::