PRAKASH NARAIN Vs. SHARDA PRASAD (DEAD) AND OTHERS

JUDGEMENT

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

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

(3.) The trial Court after appreciating oral and documentary evidence available on record decreed the suit in part and held that the suit land shown in Schedule "A" of the plaint has already been partitioned in the year 1955 and there is no necessity for re-partition through Revenue Court.