PARAMJEET KAUR Vs. KHILLO

JUDGEMENT

(1.) This is defendant s Regular Second Appeal filed under Section 100 of the Code of Civil Procedure. Plaintiff Smt. Khillo filed Civil Suit No.96/1 of 2000, titled Smt. Khillo versus Smt.Maro, for declaration and possession, with respect to the suit land against defendant Smt. Maro, her real sister. The same was decreed by the Court of Sub Judge 1st Class, Court No.1, Paonta Sahib, District Sirmour, in terms of judgment and decree dated 17th September, 2001. In the defendant s Civil Appeal No.17-N/13 of 2001, titled Smt. Maro versus Smt. Khillo, learned District Judge,

(2.) The present appeal stands admitted on the following substantial questions of law:

(3.) Whether the suit of the plaintiff was barred by time?