NAND LAL Vs. UTTAM CHAND & OTHERS

JUDGEMENT

(1.) By way of this appeal, the appellant has challenged the judgment and decree dated 3.11.2004 passed by the Court of learned Presiding Officer, Fast Track Court, Mandi in Civil Appeal No. 93/1999, 62/2004 whereby the learned appellate court has set aside the judgment and decree passed by the Court of learned Sub Judge 1st Class, Court No. 1, Mandi in Civil Suit No. 109/98(93) dated 17.5.1999.

(2.) This appeal was admitted on 22.8.2005, on the following substantial questions of law:-

(3.) However, at the stage of arguments Mr. G.R. Palsra, learned counsel for the appellant has confined his arguments to substantial question of law framed at Sr. No. 2.