MAHESH CHAND Vs. RAMESH CHAND

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 29.9.1994 which had endorsed the finding of the trial judge dated 6.1.1990 whereby the suit of the plaintiff Ramesh Chand seeking possession of the suit property i.e. property bearing no.3958, Gali Sattewali, Nai Sarak had been decreed in his favour.

(2.) THE factual matrix of the case is as follows:

(3.) THIS is a second appeal. After its admission, on 10.7.2008 the following substantial question of law were formulated; they inter alia read as follows: