SHYAM ADVANI Vs. RAMESH KUMAR PANJWANI

JUDGEMENT

(1.) The substantial question of law formulated and to be answered in this plaintiff's second appeal states as under:

(2.) The trial Court, after appreciating the material available on record, dismissed the plaintiff's suit.

(3.) The plaintiff preferred first appeal there-against. The first appellate court, after re-appreciating the entire evidence adduced in the case, affirmed the judgment and decree passed by the trial court, leading to filing of this Second Appeal under Section 100 of the Code of Civil Procedure by the plaintiff, which has been admitted on the substantial question of law formulated as mentioned in opening paragraph of this judgment.