SHAH MOHAMMAD Vs. AFZAL

JUDGEMENT

(1.) Second Appeal No. 402 of 1980 and Second Appeal No. 528 of 1980 being interlinked, were heard together and are being decided by a common judgement.

(2.) Parties were heard at length. Both the appeals were admitted on the respective substantial questions of law. Second Appeal No. 402 of 1980 was admitted on the following substantial question of law:

(3.) Second Appeal No. 528 of 1980 being a cross appeal filed by defendant no. 6 in the suit was admitted on the following substantial questions of law: