JUGGI LAL Vs. GURU PRASAD

JUDGEMENT

(1.) Heard Sri Vijay Krishna,learned counsel for the defendant-appellant and Sri Ashok Kumar Bhatnagar, learned counsel for the plaintiff-respondent.

(2.) The instant second appeal under Sec. 100 of the Civil Procedure Code 1908 (hereinafter referred as CPC) has been filed against the judgment and decree dtd. 23/1/1984 pased in Regular Suit No.197/91(Guru Prasad versus Juggi Lal) by the 6th Additional Munsif,Faizabad(now Ayodhya) and judgment and decree dtd. 4/1/2013 passed in Civil Appeal No.044/1984(Juggi Lal versus Guru Prasad) by the Additional District Judge, Court No.5,Faizabad(now Ayodhya).

(3.) The following substantial question of law has been formulated in this appeal by means of the order dtd. 4/2/2013:-