RAM PRASAD KOIRI Vs. KRISHNA KUMAR GOALA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE substantial questions of law so framed in this Second Appeal at the time of admission are as follows :

(3.) THE plaintiff/respondent herein instituted a title suit being T. S. No. 100/94 before the learned Munsiff No. 1, Hailakandi basically praying for a decree declaring that:-