LAWS(P&H)-1992-3-152

PURAN SINGH Vs. SUBA MAL

Decided On March 30, 1992
PURAN SINGH Appellant
V/S
SUBA MAL Respondents

JUDGEMENT

(1.) Plaintiff-appellant has come up in regular second appeal against the judgment and decree of the first appellate Court reversing on appeal those of the trial judge and dismissing his suit for possession by redemption of the suit land.

(2.) The fact :-

(3.) From the pleadings of the parties, the trial Judge framed the following issues :-