RISHABH DEV MANDIR TRUST Vs. MAHADEV LAL AGRAWAL

JUDGEMENT

(1.) The substantial question of law involved in this second appeal and to be answered is as under:--

(2.) The Trial Court, after a full fledged trial, by judgment and decree dated 4-3-2002, decreed the suit finding inter alia that:--

(3.) Feeling dissatisfied with the judgment and decree passed by the Trial Court decreeing the suit, defendant/tenant Mahadeolal Agrawal preferred an appeal under Section 96 of the Code of Civil Procedure, 1908 (henceforth "the CPC"). The First Appellate Court, by the impugned judgment and decree dated 22-12-2004, allowed the appeal finding inter alia that:--