PREM LAL VERMA Vs. TARA DEVI & OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 8.2.2002 passed by District Judge Almora in Civil Appeal No.7 of 2001, Prem Lal Verma vs. Devi Lal and others.

(2.) Vide order dated 09.05.2002, the appeal was got admitted on the substantial questions of law framed in the memo of appeal.

(3.) In exercise of power under Section 100(4) of C.P.C., substantial questions of law are reformulated and only one question which arises for consideration in this second appeal is framed, which reads as under:-