(1.) Heard, Sri Raghav Ram Upadhyay, learned counsel for the appellant and Sri Anil Kumar Pandey, learned counsel for the respondent.
(2.) The instant second appeal has been filed for setting aside the judgment and decree dtd. 29/3/1985 passed in Regular Suit No.304 of 1982 by Munsif Hawali, Faizabad now Ayodhya and judgment and decree dtd. 14/5/1987 passed in Civil Appeal No.89 of 1985 by VIth Additional District Judge, Faizabad, now Ayodhya.
(3.) The following substantial questions of law have been formulated in this second appeal:-