IQBAL AHMED AND ORS. Vs. SAROJA AND ORS.

JUDGEMENT

(1.) Aggrieved over the judgment of the First Appellate Court, reversing the judgment of the trial Court, dismissing the suit, the present Second Appeal is filed.

(2.) The parties are referred to as per their rank before the trial Court.

(3.) The brief fact, leading to file this Second Appeal, reads as follows:-