MURTI DEVI Vs. NARSINGH DASS DOODHADHARI

JUDGEMENT

(1.) HEARD Shri Alok Singh, Sr. Advocate assisted by Shri Dharmendra Barathwal, counsel for the appellants and Shri Lalit Tewari, counsel for the respondents.

(2.) BY the present second appeal filed under Section 100 of Code of Civil Procedure, the appellants have prayed for setting aside the judgment and decree dated 2.11.2006 passed by the District Judge, Haridwar in civil appeal no. 14 of 2003 as well as the judgment and decree dated 2.4.2003 passed by the Civil Judge (S.D.), Haridwar in Original Suit no. 28 of 1998.

(3.) SECOND appeal was admitted on the following substantial questions of law : -