SAT PARKASH BHALLA Vs. RAJ KUMAR AND OTHERS

JUDGEMENT

(1.) Plaintiff-Appellant is in the regular second appeal against the concurrent findings of fact arrived at by the courts below.

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

(3.) It will be significant to note that at the time of urgent-motion hearing, counsel for the plaintiff had given up his claim for relief of declaration and confined his prayer only for the passage. However, this Court, after examination of documents available on the file, considered it appropriate to re-examine the case in entirety.