(1.) HEARD .
(2.) THIS appeal is preferred by the plaintiff being aggrieved by the judgment and decree dated 24th January, 1997 passed by the 1 st Additional District Judge, Ratlam in Civil Appeal No. 69-A/96, whereby the first appellate Court has affirmed the judgment and decree dated 12.2.1996 passed by Civil Judge Class 2, Alot, in Civil Suit No. 38-A/95.
(3.) THIS second appeal was admitted by this Court on 31.3.1998 on the following substantial question of law: