ALAM SINGH RAWAT AND OTHERS Vs. RAJESHWARI DEVI

JUDGEMENT

(1.) Heard Sri Sanjeev Kumar Sah, Counsel for the appellants and Sri G.S. Negi, Counsel for the respondent.

(2.) By the present second appeal filed under Sec. 100 of the Code of Civil Procedure, the appellants have prayed for setting aside the judgment and decree dated 29th June, 1992 passed by the District Judge, Pauri Garhwal in C.A. No. 6 of 1991.

(3.) In view of the aforesaid following substantial question of law arises:-