TULSI DEVI Vs. MEENABAI ALIAS JANKI

JUDGEMENT

(1.) THE substantial question of law formulated and to be answered in this appeal states as under : -

(2.) IN order to answer the substantial question of law following facts in nutshell are required to be noticed as under : -

(3.) PLAINTIFF preferred first appeal there -against. First appellate Court by its order dated 14 -2 -2003 in Civil Appeal No. 28/2001 affirmed the order passed by the trial Court, leading to filing of this Second Appeal under Section 100 of the Code of Civil Procedure.