UMESH KUMAR Vs. BHULLE AND OTHERS

JUDGEMENT

(1.) By this judgment, Regular Second Appeal Nos.537 and 538 of 2013 are being decided which are arising from the same suit.

(2.) Plaintiff-Appellant is in Regular Second Apppeal No.538 of 2013 against the judgment and decree passed by the learned first appellate court, reversing the judgment and decree passed by the learned trial court whereas RSA No.537 of 2013 has been filed by Umesh Kumar, who claims to be a purchaser from the plaintiffs.

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