JAGMOHAN SINGH SAJWAN Vs. JAGMOHAN PRASAD

JUDGEMENT

(1.) SRI Ramji Srivastava Counsel for the appellant seeks permission to amend the relief clause also making prayer to quash the judgment and decree passed by trial court. Permission granted. Amendment has been incorporated.

(2.) THIS appeal is directed against the judgment and decree dated 21.4.2005, passed by District Judge Pauri Garhwal in Civil Appeal No. 8/2003 Jagmohan Singh Sajwan vs. Jagmohan Prasad and others, which was filed against the judgment and decree dated 17 -9 -2003, passed by Civil Judge (J.D.) Kotdwar in Civil Suit No. 23/2001.

(3.) THIS appeal has been admitted on the following substantial questions of law: -