RAM PRAVESH Vs. VIJRAM SINGH

JUDGEMENT

(1.) Heard Sri Swapnil Kumar, learned counsel for the appellant and Sri Gauri Shanker Yadav and Sri Y.P. Singh, learned counsel for the contesting respondents.

(2.) This second appeal arises out of judgment and decree dtd. 20/11/2014 passed by the Additional District Judge, Court No.- 1, Etah in Civil Appeal No.- 28 of 2004 reversing the judgment and decree of trial court dtd. 3/8/2004, whereby suit of the plaintiff-respondent was dismissed. Thus, lower court has decreed the suit.

(3.) This appeal was admitted on 7/4/2014 on following two substantial questions of law: