OM ENGINEERING WORKS Vs. INDRABHUSHAN MUDALIYAR

JUDGEMENT

(1.) The substantial questions of law formulated and to be answered by this Court in defendant's second appeal are as under:--

(2.) Questioning the legal acceptability and sustainability of the judgment and decree dated 07/04/2007 passed by District Judge, Rajnandgaon in Civil Appeal No. 08-A/2006, this second appeal has been filed by the appellant/defendant under Section 100 of the Code of Civil Procedure, 1908 (in short "the CPC"), which has been admitted on substantial questions of law formulated and recorded in the opening paragraph of this judgment.

(3.) Mr. B.P. Gupta, learned counsel appearing for the appellant/defendant would submit that:--