JANGLI Vs. LALMUNI

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in the appeal preferred by the defendants are as under: -

(2.) In order to answer the substantial questions of law, following facts are required to be noticed: -

(3.) Plaintiff Smt. Lalmuni filed a suit for declaration of title and possession in relation to the land described in Schedule B of the plaint in which after service of summons, the defendants appeared and by filing written statement denied the averments made in the plaint and also made counter claim in relation to the suit land of Schedule A of the plaint as well as the lands of Schedule Ka for delcaration of title and possession.