BAHARATA Vs. BHIMLAL

JUDGEMENT

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

(2.) THE facts, briefly stated are as under: -

(3.) IMPUGNING the legal acceptability and sustainability of the order dated 12/02/2013 passed by the First Appellate Court, the second appeal under Section 100 of the CPC has been preferred by the appellant/plaintiff, which has been admitted for final hearing on the substantial question of law as stated in opening paragraph of this judgment.