RAM SHANKER Vs. MOHD. IBRAHIM

JUDGEMENT

(1.) The defendants of Regular Suit No. 115 of 1974 have approached this Court assailing the judgment of the Trial Court dtd. 5/12/1980 whereby the suit of the plaintiffsrespondents was decreed and the Regular Civil Appeal preferred by the defendants before the First Appellate Court bearing No. 22 of 1981 was also dismissed by means of judgment and decree dtd. 3/5/1983.

(2.) The instant second appeal was admitted by means of order dtd. 27/4/1984, however, substantial questions of law were not framed and later this Court by means of order dtd. 14/5/2024 framed the following two substantial questions of law, which reads as under:

(3.) During pendency of the proceedings, certain parties have expired and their legal heirs have been brought on record, however, for the sake of convenience this Court shall refer to the parties as they were originally impleaded in the suit.