VISHAV RAJ SINGH Vs. HARSHWARDHAN SINGH

JUDGEMENT

(1.) PLAINTIFF -appellant Vishav Raj Singh (predecessor of the present appellants), hereinafter referred to as the plaintiff, has filed the present appeal under the provisions of Section 100 of the Code of Civil Procedure, assailing the judgment and decree dated 1.12.2001, passed by the learned District Judge, Sirmaur, in Civil Appeal No.199-CA/13 of 2000, titled as Harshwardhan Singh and others versus Vishav Raj Singh, whereby judgment and decree dated 25.8.2000, passed by the Sub Judge 1st Class, Nahan, in Civil Suit No.10/1 of 2000/99, titled as Vishav Raj Singh versus Harsh Vardhan Singh, stands reversed.

(2.) APPEAL was admitted on the following substantial question of law:

(3.) BASED on the pleadings of the parties, trial Court framed the following issues: