SHEIKH BABOO Vs. MADANLAL JAISWAL

JUDGEMENT

(1.) This is defendant's Second Appeal filed under Section 100 of CPC against the judgment and decree dated 10-7-1995 passed by the First Additional District Judge, Bilaspur, in Civil Appeal No. 12-A/ 86, reversing the judgment and decree dated 14-08-1986, passed by IVth Civil Judges, Class II, Bilaspur, in Civil Suit No. 46-A/85.

(2.) Facts in brief are as under:

(3.) This appeal was admitted for hearing by this Court on the following substantial question of law: