BINDER Vs. VEENA & ORS

JUDGEMENT

(1.) This is a regular second appeal filed by the appellant against the judgment dated 24.9.2008 passed by the appellate Court rejecting the appeal of the appellant.

(2.) I have heard the learned counsel for the appellant. The substantial question of law which has been formulated in the appeal reads as under:-

(3.) I have heard the learned counsel for the appellant with regard to the formulation of the substantial question of law which is a pre condition for admission of the regular second appeal.