NARESH Vs. DAUJA

JUDGEMENT

(1.) This appeal is filed by the defendants challenging judgment and decree dated 16-7-1996 passed by Addl. District Judge, Gohad, Distt. Bhind in civil appeal No. 134/92 whereby he has confirmed judgment and decree dated 13-5-1988 passed by Civil Judge Class II, Gohad in civil suit No. 120-A/86.

(2.) Brief facts of the case are that respondent plaintiff filed a suit for declaration of title and for cancelling the mutation in the name of defendants.

(3.) This appeal is admitted by this Court on 18-2-2002 on following substantial question of law :