SARDAR LAKHBIR SINGH Vs. SWARGASHRAM TRUST

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 18.4.1998 passed by the District Judge Pauri Garhwal in Civil Appeal No. 19 of 1997 Swargashram trust vs. Lakhbir Singh and another, whereby the appeal was allowed and the suit No. 43 of 1991 was decreed after reversing the judgment and order dated 26-11- 1996 passed by trial court in O.S. No. 43 of 1991 in between Swargashram Trust vs. Sardar Lakhbir Singh and another.

(2.) The relief sought in the second appeal is that the judgment and decree passed by the first appellate court referred above be set aside and the suit No. 43 of 1991 be dismissed.

(3.) The second appeal was admitted by this court on the following substantial questions of law:-