RAMWATI Vs. SMT. BODHA BAI AND ANOTHER

JUDGEMENT

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

(2.) The imperative facts required for determination of abovestated substantial question of law are as under:-

(3.) On the basis of will executed by father of the plaintiff-Sonadhar, the trial Court granted decree of declaration of title in favour of the plaintiff on the suit land i.e. 8.97 acres and also confirmed title and possession of the plaintiff and granted decree of permanent injunction against defendant No.1.