S P SHARMA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This appeal is directed against the impugned judgment dated 27.10.2006 endorsing the finding of the trial court dated 17.02.1996 whereby the suit of the plaintiff/appellant had been dismissed.

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

(3.) This is a second appeal. On 10.05.2007, the following substantial question of law was formulated: