MADAN LAL Vs. RAM PRATAP

JUDGEMENT

(1.) The present suit has the impugned judgment and decree dated 19.09.1991 which had endorsed the finding of the trial judge who vide judgment and decree dated 01.02.1986 had dismissed the suit of the plaintiff.

(2.) Briefly stated the matrix of the case is as follows:-

(3.) This is a second appeal. On 05.11.1991; appeal was admitted and the following substantial question of law was formulated which inter alia as follows:-