MOHAR SINGH Vs. PAWAN KUMAR

JUDGEMENT

(1.) The plaintiff-appellant is in the regular second appeal against the judgment and decree passed by the learned first appellate court, reversing the judgment and decree passed by the learned trial court.

(2.) This Court has heard the learned counsel for the parties and gone through the photocopy of the record produced by the learned counsel for the parties, correctness whereof is not being disputed.

(3.) In the considered opinion of this Court, following substantial questions of law arise for consideration of this Court:-