PAKLOORAM Vs. SHIVDAS (DIED)

JUDGEMENT

(1.) The plaintiff filed a suit for declaration of title and permanent injunction stating that he is the title holder of the suit land which was granted by the trial Court. In an appeal preferred by the defendant, the decree of the trial Court was set aside. Before the First Appellate Court, the plaintiff also preferred cross-objection on 13.10.2003 which was not decided. In a second appeal preferred, the substantial question of law has been framed as under :-

(2.) Learned counsel appearing for the appellant/plaintiff submits that the First Appellate Court is absolutely unjustified in not deciding the crossobjection on its merit.

(3.) Learned counsel for the respondents would submit that the crossobjection preferred by the plaintiff has no force and it deserves to be rejected.