SUSHIL NIGAM Vs. JAHUR KHAN & ANOTHER

JUDGEMENT

(1.) The plaintiff/appellant has filed the present appeal against the judgement and decree dated 13.09.2013 by which the suit as well as first appeal both have been dismissed.

(2.) By order dated 25.07.2014, the appeal has been admitted on following substantial questions of law:

(3.) Facts of the case are as under:-