DURGA DEVI Vs. DARSHAN SINGH

JUDGEMENT

(1.) THE challenge in this appeal is to the judgment and decree dated December 24, 1982 passed by the Additional District Judge, Sangrur, vide which the suit filed by the appellant was dismissed by reversing the judgment and decree dated November 23, 1980 passed by the Sub-Judge Ist Class, Dhuri.

(2.) THE following question of law arises for determination in this appeal :-

(3.) I have heard the learned counsel for the parties and have gone through the evidence brought on record.