PREMLAL Vs. KUNTI BAI

JUDGEMENT

(1.) This judgment will govern the disposal of Second Appeal Nos.132/2007 and 137/2007.

(2.) Since both the second appeals have arisen out of one civil suit and common substantial question of law has been framed in both the appeals, therefore, they are being disposed of by this common judgment.

(3.) The substantial question of law involved, formulated and to be answered in these second appeals preferred by the appellants/defendants is as under:-