GATINDER KUMAR Vs. PUSHPA DEVI

JUDGEMENT

(1.) LEARNED Counsel for the parties have agreed that only the following substantial question of law arises for consideration in the present appeal:

(2.) THE present respondents are the successor -in -interest of the original plaintiff Sh. Inder Dev (hereinafter Sh. Inder Dev is referred to as the 'plaintiff arid the present appellants are the defendants in the suit (hereinafter are referred to as the 'defendants ').

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