BINOD AGARWAL Vs. PRADEEP KUMAR AGARWAL

JUDGEMENT

(1.) Though this appeal was filed in the year 2003, but it appears that no steps were taken by the appellants to get the matter listed on board for admission till today.

(2.) On hearing learned counsel for the appellants, the appeal is found to be involving the following substantial questions of law, on which it is admitted:

(3.) The legal representatives of the original defendant no.1 along with defendant no.2 of the original suit (T.S. no.3 of 1994) have challenged a reversing decision of the lower appellate court (the learned District Judge, Sundargarh) decreeing the plaintiffs-respondents suit for declaration of title, eviction and for house rent/damages.