KAMLA YADAV Vs. SUNIL KUMAR

JUDGEMENT

(1.) This appeal has impugned the judgment and decree dated 30.9.2008 which had reserved the finding of the trial judge dated 30.3.2007. The judgment and decree dated 30.3.2007 the suit for possession and mesne profits filed by the Plaintiffs Sunil Kumar and Ors. had been dismissed. Vide the impugned judgment dated 30.9.2008 this judgment was reserved and the suit of the Plaintiffs stood decreed.

(2.) This is a second appeal. After its admission on 27.7.1010 the following substantial question of law was formulated; it reads as follows:

(3.) Briefly stated the factual matrix is as follows: