LAWS(CHH)-2018-9-118

BHUNESHWARI BAI Vs. GOKUL

Decided On September 24, 2018
Bhuneshwari Bai Appellant
V/S
GOKUL Respondents

JUDGEMENT

(1.) With the consent of parties, the matter is heard finally.

(2.) The substantial question of law involved, formulated and to be answered in the plaintiffs' second appeal is as under :-

(3.) The imperative facts required for determination of above stated substantial question of law are as under :-