In Judgment Text:
- which came up for consideration before the IIIrd Additional
District Judge ,Azamgarh . During pendency
In Judgment Text:
Judge ,Azamgarh through judgment and order dated 3-5-1991 allowed the appeal and set aside the judgment- judgment and order landlords-respondents filed Miscellaneous Appeal No. 42 of 1990 lst Additional
District
J
J
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