BHAGATRAM Vs. DASHRATHLABIC

JUDGEMENT

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

(2.) The essential facts required to be noticed in order to answer the substantial question of law are as under:-

(3.) The appellant/plaintiff has also filed an application under Order 41 Rule 27 of the CPC for bringing the documents Exs.D/1 and D/2 on record showing that he has been granted bhumiswami rights.