SUDARSHAN KUMAR Vs. HANS RAJ AND OTHERS

JUDGEMENT

(1.) Heard Shri Ramji Srivastav, counsel for the appellant and Shri J. P. Joshi, counsel for the respondents and , counsel for the respondent No. 4.

(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 14.8.2003 passed by the Additional District Judge/4th Fast Tract Court, Dehradun in Civil Appeal No. 103 of 2001.

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