KUNDAN LAL Vs. MADAN LAL AND ORS.

JUDGEMENT

(1.) THIS regular second appeal, filed under Section 100 of the Code of Civil Procedure, stands admitted on the following substantial questions of law: - -

(2.) PLAINTIFFS Madan Lal and Banti Devi (hereinafter referred to as plaintiffs) filed a suit for possession against defendant Kundan Lal.

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