VIKRAM SINGH Vs. RAM AYODHYA

JUDGEMENT

(1.) HEARD Sri B. C. Pandey, Sr. Advocate assisted by Sri N. S. Negi, counsel for the appellants and Sri S. K. Mandal and Mr. Rajesh Joshi, counsel for the respondents.

(2.) BY the present Second Appeal filed under Section 100 of the Code of Civil Procedure, appellants have prayed for setting aside the judgment and decree dated 18. 9. 2000 passed by the District Judge, Udham Singh Nagar in Civil Appeal No. 36 of 2000 Vikram Singh and others Vs. Ram Ayodhya arising out of the judgment and decree dated 16. 5. 2000 passed by the Civil Judge (Jr. Division), Udham Singh Nagar in Civil Suit No. 7 of 1997 Sri Vikram Singh and Ors. Vs. Sri Ram Ayodhya and Ors.

(3.) PRESENT Second Appeal has been admitted on the following substantial questions of law: