MANOHAR LAL KHULLAR AND ANR. Vs. MOOL RAJ

JUDGEMENT

(1.) THIS second appeal was admitted on the following substantial questions of law, vide order dated 24.7.2000:

(2.) WHETHER the boundary dispute could be resolved without demarcation more so when the defendant had not admitted the ownership of the plaintiff and the factum of whole of shop being part of Khasra No. 275?

(3.) HARNAM Singh, defendant in the suit, died during the pendency of the lis before the trial court and his name was ordered to be deleted vide order dated 22.1.1991 from the array of defendants.