ARJUN SINGH Vs. VARDIBAI

JUDGEMENT

(1.) Being aggrieved by the order dated 17/12/90 passed by I Additional District Judge, Mandsaur in Civil Appeal No.45 -A/87 and decree dated 21/12/90 whereby the judgment and decree dated 19/12/79. passed by Civil Judge, Class -1, Mandsaur in Civil Suit No.21 -A/74 whereby the decree passed in favour of appellant and respondent Nos. 8 & 9 was set aside, the present appeal has been Filed.

(2.) The appeal was admitted for final hearing by this Court vide order dated 06/12/91 on the following substantial question of law: -

(3.) Vide order dated 30/06/10 following additional substantial questions of law were framed: -