JAITUNBI Vs. GOVINDA

JUDGEMENT

(1.) Heard learned counsel Mr. Mohd. Moin, for the appellants and Shri S. D. Malke, for the respondents.

(2.) The second appeal was admitted on 17.01.2007 on the following substantial questions of law:

(3.) The present appellants were the original defendants, in the Trial Court, in a suit filed by the present respondents for declaration and possession. For the sake for convenience, parties are referred by the status which they had before the Trial Court.