(1.) Heard Sri Ramji Srivastava counsel for the appellants and Sri V.K. Kohli Sr. Advocate assisted by Sri LP. Kohali counsel for the respondents.
(2.) Present second appeals have been filed against the judgment and decree dated 17.7.2004 passed by the Additional District Judge, Dehradun, allowing the appeal and setting aside the decree dated 26.11.2001 passed by the Civil Judge, Dehradun in Civil Appeal No. 253 of 2001, Civil Appeal No. 242 of 2001 and Civil Appeal No. 241 of 2001.
(3.) The appeal was admitted on the following substantial question of law: