SHARADA SHEDTHI Vs. SUSHEELA SHETHI

JUDGEMENT

(1.) The appellants herein have challenged the judgment and decree in RA No. 530/2005 (Old No. 41/1992 and 71/1976) allowing the appeal of contesting respondents and decreeing the suit of plaintiffs by setting aside the decree of dismissal. The facts relevant for the purpose of this appeal are as under:

(2.) After hearing the counsel for parries, the following substantial question of law is framed for consideration:

(3.) I have heard learned Counsel for both the parties.