SHASHIKANT Vs. MITTHULAL

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered in this second appeal preferred by defendant No.1 is as under:-

(2.) Plaintiff-Mittulal initially filed a suit for permanent injunction and by way of amendment dated 24.9.2003 introduced the amendment seeking relief of declaring the order of the Sub-Divisional Officer (Revenue), Champa dated 5.12.2002 (Ex.D-1) as null and void on the ground that that it is without jurisdiction and without authority of law.

(3.) Defendant No.1 filed his written statement and denied the averments made in the plaint and prayed for dismissal of the suit.