RAJWATI AND ANOTHER Vs. SUKHI AND OTHERS

JUDGEMENT

(1.) This judgment shall dispose of Regular Second Appeal No.959 of 2016 and cross-objection No.2-C-2017, filed by the plaintiffs-appellants and defendants-cross-objectors.

(2.) In the considered opinion of this court, following substantial question of law arise:-

(3.) Certain facts would be necessary to understand the controversy involved.