HARI CHAND Vs. RAJINDER KUMAR

JUDGEMENT

(1.) By this common judgment, I shall be disposing of Regular Second Appeal Nos. 2409 and 2478 of 2014.

(2.) Hari Chand, a Non Resident Indian, filed two suits for recovery of Rs.2,28,000/- each from his nephews, namely, Ashok Kumar and Rajinder Kumar sons of Tara Chand, his brother.

(3.) The following substantial questions of law arise for determination are as under:-