HRIDAY RAM Vs. PARAS NATH

JUDGEMENT

(1.) Heard Shri Bajrang Bahadur Singh, learned counsel for the appellants and Shri Ved Prakash Yadav, learned counsel for the respondents.

(2.) This Second Appeal under Sec. 100 of the Civil Procedure Code 1908 has been filed for setting aside the judgment and decree dtd. 30/9/2003, passed by the Additional District Judge/Special Judge, E.C.Act, Court Room No.8, Sultanpur in Civil Appeal No. 5 of 1998; Hriday Ram and others Versus Ram Kuber and others and the judgment and decree dtd. 11/11/1997 passed by the Civil Judge,( Jr.Div.), North, Sultanpur in Regular Suit No.949 of 1993; Hriday Ram and others Versus Ram Kuber and others.

(3.) This appeal was admitted to decide the following substantial questions of law:-