GAJAR SINGH Vs. LAKHAN

JUDGEMENT

(1.) Instant second appeal arises out of the judgment and decree dated 6-4-1994 passed by the Vlth Additional District Judge to the Court of District Judge, Bilaspur in Civil Appeal No. 10-A/93 whereby and whereunder the appeal preferred against the judgment and decree dated 3-8-1980 passed by 1st Civil Judge Class I, Bilaspur in Civil Suit No. 31-A/77 has been dismissed.

(2.) The instant second appeal was admitted for hearing by this Court on 14-7-1994 on the following substantial questions of law:

(3.) Following genelogical tree explains the relationship between the parties: