RAMAKANT Vs. VIKRAMAA SINGH

JUDGEMENT

(1.) Heard Sri V.K. Singh, learned counsel for the appellants, Sri N.L. Pandey, learned counsel for the respondent no. 4 and Sri Sanjeev Kumar Asthana, learned counsel for the respondent no. 3.

(2.) Present second appeal filed under Sec. 100 of CPC against the judgment and decree dtd. 28/2/2022 passed by the Additional District Judge, Court No. 5, Varanasi in Civil Appeal No. 311 of 1985 arising out of Original Suit No. 47 of 1979, which was partly decreed by Munsif Hawali vide judgment and decree dtd. 21/9/1985.

(3.) On 22/4/2002 this Court while admitting the present appeal framed following substantial question of law;