GANGA PRADHAN Vs. MADAN PRADHAN

JUDGEMENT

(1.) The judgment and decree dated 16.1.1996 and 31.1.1996 passed by learned First Additional District Judge, Puri in T. A. No. 2/12 of 89/87 reversing the Judgment and decree dated 12.12.1986 and 2.1.1987 respectively passed by the then Subordinate Judge, Puri in Original Suit No. 118 of 1981-1, is assailed in this Second Appeal.

(2.) In consonance with the mandates of Section 100 of the Code of Civil Procedure, the following substantial questions of law were framed at the time of admission of the appeal.

(3.) Bereft of unnecessary details, the short facts, which would be necessary for appreciating the inter-se disputes are stated here-in-below: