RAMLAL Vs. TRILOCHANLABIC

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered by this Court in this defendant No. 1's second appeal is as under :-

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

(3.) Questioning the judgment and decree passed by the First Appellate Court, this second appeal under Section 100 of the Code of Civil Procedure has been preferred by the appellant / defendant No. 1 in which substantial question of law has been framed and set out in the opening paragraph of the judgment.