UNION OF INDIA Vs. RAMESH CHAND

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and decree dated 15.02.2001 which had set aside the judgment and decree of the Trial Judge dated 20.2.1993. Vide judgment and decree dated 20.2.1993 the suit of the Plaintiff Ramesh Chand seeking a declaration was dismissed. The impugned judgment had decreed the suit of the Respondent/Plaintiff.

(2.) The facts are as under:

(3.) This is the second appellate Court. After the appeal was admitted the following substantial question of law was formulated. It reads as follows: