JAGDEEP SINGH Vs. KULWINDER SINGH

JUDGEMENT

(1.) Before going into the actual merits of this 2nd appeal, Mr. Mahajan, learned Senior Counsel appearing for the appellant, has drawn the attention of this Court to the fact that the learned first Appellate Court, after referring to the basic pleadings to the parties before the trial Court, the issues framed by the trial Court and the arguments raised in the first appeal by learned counsel appearing on both sides, though very much in extenso (in paragraphs 13 and 14 of its judgment), thereafter, summed up its finds in the following manner, as a part of paragraph 14 itself:-

(2.) Immediately thereafter, it was held in paragraph 15 as follows:-

(3.) Mr. Mahajan thereafter refers to Rule 31 of Order 41 of the Code of Civil Procedure, which reads as follows:-