CHANDRAKUMAR SINGH Vs. PH. IBOHAL SINGH

JUDGEMENT

(1.) This second appeal has been filed by the appellants who are the plaintiffs in the suit.

(2.) When the appeal has been taken up for admission, it is reported by both the counsels that without formulating the questions of law, the appeal has been admitted.

(3.) Both the counsels represented before this Court that paper book had already been prepared whereas questions of law has not been formulated. Therefore, both the counsels prayed before this Court to formulate the questions of law.