HARI CHAND Vs. BABU RAM

JUDGEMENT

(1.) THE present Regular Second Appeal under Section 100 of the Code of Civil Procedure was admitted on the following substantial question of law:

(2.) BRIEFLY stated, the facts giving rise to the present appeal can be stated thus. The Respondents were the Plaintiffs and the Appellant herein was the Defendant before the learned trial Court and they shall be referred to as such hereinafter.

(3.) THE Defendant offered a strong resistance to the suit and raised preliminary objections in his written statement with respect to its maintainability, took up the objection of estoppel and questioned the locus -standi of the Plaintiffs to file the suit.