MANGAL RAM Vs. UMESH KUMAR SHARMA AND ANOTHER

JUDGEMENT

(1.) Heard Sri Alok Singh, Counsel for the appellant and Shri Y.K. Pandey, Counsel for the respondent.

(2.) By the present second appeal filed under Sec. 100 of Code of Civil Procedure, the appellant has prayed for setting aside the judgment and decree dated 25.8.2003 passed by the Additional District Judge/1st Fast Track Court, Dehradun.

(3.) The second appeal was admitted on the following substantial questions of law;-