BAL KRISHAN Vs. MADAN LAL

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgments and decrees of the trial Court and first appellate Court, whereby appellants' suit for declaration that they have become owners of the suit property, described in the plaint, on account of foreclosure of mortgage, has been dismissed. Suit was filed in the Court of Senior Sub Judge, Kangra at Dharamshala, which was dismissed, vide judgment and decree dated 31.10.1985. Appeal, filed against the judgment and decree of the trial Court, has been dismissed by the learned Additional District Judge, Kangra at Dharamshala, vide judgment and decree dated 9.3.1992.

(2.) Appeal was admitted on the following substantial questions of law:

(3.) Appeal was accepted by this Court, vide judgment dated 2.9.1998. In the said judgment, there was no reference to the substantial questions of law on which appeal had been admitted or what substantial questions of law were involved or dealt with. Therefore, Hon'ble Supreme Court, which was approached by the respondents by filing Civil Appeal No.918 of 2000, has remanded the appeal to this Court with a direction to decide the same afresh after formulating substantial questions of law.