CHIRANJEEV LAL SONI Vs. CHANDRAWATI SAHU

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.) In view of submissions made by the parties and facts apparent on the face of record, with the consent of learned counsel for the parties, the substantial question of law is re-framed as under:-

(3.) The imperative facts required for determination of above-stated substantial question of law are as under:- [For the sake of convenience, the parties would be referred hereinafter as per their status shown in the suit before the trial Court]