PALI Vs. SMADH BABA DAULAT GIRI

JUDGEMENT

(1.) This order of mine shall dispose of three Regular Second Appeals bearing Nos.2175 of 2012, 3854 and 4483 of 2013.

(2.) Before adverting to the facts and as well as rival submissions of For Subsequent orders see

(3.) learned counsel representing the parties to the lis, in my view, following questions arise for adjudication of the aforementioned Regular Second Appeals:-