BALWAN Vs. RAMESHWAR

JUDGEMENT

(1.) Defendants-Appellants are in the regular second appeal against the judgment and decree passed by the First Appellate Court reversing the judgment and decree passed by the trial Court.

(2.) In the considered view of this Court, the following substantial question of law requires adjudication:-

(3.) At the time of admission, the following substantial questions of law as proposed by counsel were framed:-