HARRO DEVI Vs. RAM GOPAL

JUDGEMENT

(1.) APPELLANT was the plaintiff and successfully demolished the defence predicated by the respondent thereby emerging victorious with a decree of ejectment and mesne profits. The judgment and decree by the learned Trial judge is dated 14. 11. 1994. Unfortunately, in RCA No. 15/2001, vide judgment and decree dated 5. 10. 2001 she lost the battle. The judgment and decree passed by the learned Trial Judge was set aside. Her suit was dismissed. Aggrieved by the judgment and decree dated 5. 10. 2001 passed in rca No. 15/01 the appellant has preferred the instant second appeal.

(2.) H. R. MALHOTRA, J. framed 2 substantial questions of law as per order dated 10. 10. 2006. The same reads as under:-

(3.) AT the hearing held on 19. 11. 2007 there was considerable confusion amongst the counsel pertaining to the question of law framed.