RAJA RAM Vs. RAM ASREY

JUDGEMENT

(1.) Heard, Sri Ambika Prasad, learned counsel for the defendantappellant and Sri Rajesh Tiwari, Advocate holding brief of Sri P.C. Agarwal, learned counsel for the plaintiff-respondents.

(2.) This second appeal has been filed for setting aside the judgment and decree dtd. 15/12/1997 passed by Judge, Small Causes, Sitapur in Civil Appeal No.186 of 1988; Jagdeo Singh and Others Vs. Raja Ram dismissing the Regular Suit No.174 of 1984; Ram Asrey and Others Vs. Raja Ram and for maintaining the judgment and decree of the trial court dtd. 31/10/1988.

(3.) The following substantial question of law has been formulated in this second appeal.