GURDEV SINGH Vs. GURCHARAN SINGH

JUDGEMENT

(1.) The present regular second appeal is directed against the concurrent finding of fact whereby suit of the respondent-plaintiff was decreed by the trial Court and affirmed in the appeal.

(2.) This Court vide judgment dtd. 14/5/2014 allowed the regular second appeal by framing certain substantial questions of law. The respondents-plaintiffs preferred SLP No.30598 of 2014 and after leave was granted, was numbered as Civil Appeal No.3756 of 2017. The Hon'ble Supreme Court vide order dtd. 6/3/2017 while framing the following substantial question of law remitted the matter:-

(3.) In order to appreciate the controversy, it would be in the fitness of things to refer few facts.