GIANO DEVI Vs. BIHARI LAL

JUDGEMENT

(1.) By the medium of this Regular Second Appeal, the appellant/plaintiff has invoked the jurisdiction of this Court as per the mandate of Section 100 of the Code of Civil Procedure (for short, CPC) and has questioned the judgment, dated 19th April, 2000, passed by the learned District Judge, Sirmaur at Nahan, in Civil Appeal No.50- CA/13 of 1999, titled Giano Devi vs. Bihari Lal and others, read with the judgment, dated 2nd August, 1999, passed by Senior Sub Judge, Sirmaur at Nahan, on the grounds taken in the memo of appeal.

(2.) The appeal came up for consideration before this Court on 19th July, 2000 and the same was admitted, vide order dated 7th August, 2000, on the substantial questions of law No.1, 4, 5 and 7, as formulated at page 7 of the paper book. The file remained on the docket of this Court till 8th August, 2014 and after examining the file, hearing the learned counsel for the parties, the following substantial questions of law were framed on the said date:

(3.) I have heard the learned counsel for the parties and have gone through the record.