RAMLAL Vs. TULSI RAM

JUDGEMENT

(1.) THIS appeal has been admitted for final hearing on 23 -2 -2005 on the following substantial question of law: - -

(2.) THE Trial Court framed the following issue: - -

(3.) THIS is an appeal under Section 100 of the Code of Civil Procedure, 1908 (henceforth "the CPC") by the plaintiffs challenging the judgment and decree passed by the two Courts below dismissing the suit.