RAM LAL Vs. VIJAY LAXMI

JUDGEMENT

(1.) Heard, Shri Bahar Ali, learned counsel for the appellants and Ms.Tapasya Bajpai along with Shri Amarendra Kumar Bajpai, learned counsel for the respondent no.1. None appeared on behalf of respondent no.2.

(2.) This second appeal under Sec. 100 of Civil Procedure Code (here-in-after referred as CPC) has been filed for setting-aside the judgment and decree dtd. 14/10/2021/26/10/2021 passed in Civil Appeal No.60 of 2013 (Smt. Vijay Laxmi Vs. Ram Lal (Dead) substituted by his legal heirs) by Additional District Judge, Court no.6, Sitapur.

(3.) The appeal has been admitted on the following substantial question of law:-