VED PRAKASH Vs. MANGAY RAM

JUDGEMENT

(1.) THE appeal was admitted on the following substantial questions of law:

(2.) HEARD Learned Counsels for the parties on all the substantial questions of law.

(3.) AFTER perusing all the documents and taking into consideration the evidence of the witnesses produced by the Plaintiff as well as the Defendants, the trial court decided both the issues in favour of the Plaintiff and the suit of the Plaintiff was decreed.