INDRAMANI PRASAD SHUKLA Vs. SHAKUNTALA

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil procedure has been preferred being aggrieved by judgment and decree passed on 17. 01. 1998 by Fifth additional District Judge, Rewa in Civil Appeal No. 37a/ 1998, arising out from the judgment and decree passed on 26. 06. 1993 by Fifth Civil Judge, Class-II, rewa in Civil Suit No. 20a/1993 whereby civil suit for declaration, possession and damages regarding the disputed property situated at Sabji Mandi, Rewa has been dismissed.

(2.) THIS appeal was filed on 23. 04. 1998 which was dismissed on 18. 09. 1998 by holding that matters stand concluded by finding of fact. No substantial questions of law arise for determination, hence appeal stands dismissed in limine.

(3.) SLP was filed by appellants and the Hon. Apex Court in civil Appeal No. 2705/2000 set aside the order of this court and admitted the second appeal No. 409/98 on the following substantial questions of law: