DURGA CHARAN NAIK Vs. KASINATH NAYAK

JUDGEMENT

(1.) For the reasons indicated below, the Second Appeal is bound to fail and consequently dismissed.

(2.) The following substantial question of law was formulated on 1-8-1989 when the Second Appeal was admitted.

(3.) It be noted at this juncture that in the appeal memo appellants have raised three other substantial questions of law challenging to the acceptability of the report of the Civil Court Commissioner but such grounds were not accepted by this Court to be relevant substantial questions to be considered at the time of hearing of the appeal.