GOPILAL THROUGH L.RS. Vs. JEETRAM & ORS.

JUDGEMENT

(1.) Plaintiff who was successful in the trial Court but lost in appeal has filed this second appeal. This appeal was admitted on 28.11.1987 on following substantial questions of law:

(2.) WHETHER the lower appellate Court is right in holding that the suit is barred by principle of res judicata -

(3.) WHETHER a decree for refund of consideration could be passed in view of the facts and circumstances of the case ?