KAILASH Vs. BABULAL

JUDGEMENT

(1.) Learned counsel for the rival parties are heard on the question of admission.

(2.) This appeal is admitted for hearing on the following substantial question of law:-

(3.) Since the contesting parties are represented, this Court deemed it appropriate to decide this matter finally at this stage with the consent of rival parties as the controversy involved lies within a narrow campus. The record of trial court and the first appellate court are perused.