CHANDAN SINGH S/O SRI ANAND SINGH AND ANAND SINGH SON OF KISAN SINGH Vs. BHAGWAT SINGH SON OF SRI KESHAV SINGH AND KESHAV SINGH SON OF SRI DAN SINGH

JUDGEMENT

(1.) Heard Shri Harshvardhan Shah, counsel for the appellants and Sr. V.K. Bisht, Sr. Advocate assisted by Mrs. Seema Sirohi, counsel for the respondents.

(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 3.7.2000 passed by the District Judge by which the judgment and decree dated 14.10.1998 passed by the Civil Judge (Junior Division), Almora has been confirmed.

(3.) Second appeal was admitted on following substantial questions of law: