SANJAY INDUPRASAD DEVSHANKER BHATT Vs. KUTBUDDIN SARFUDDIN MUNSHI

JUDGEMENT

(1.) This Second Appeal, which is filed under Section 100 of the Civil Procedure Code, 1908 by the appellants - original plaintiffs, is directed against the judgment and decree dated 26.09.1989 passed by the 2nd Extra Assistant Judge, Ahmedabad (Rural) at Mirzapur in Regular Civil Appeal No.103/1983.

(2.) The factual matrix of the present case is as under:-

(3.) In the present Second Appeal, this Court while admitting the Appeal, has framed following substantial questions of law,