BISHAMBARI DEVI Vs. DHANNU

JUDGEMENT

(1.) The plaintiff, instituted a suit, seeking therethrough hence a rendition, of, a declaratory decree,

(2.) When the appeal came up for hearing, this Court admitted, the, same, on, the hereinafter extracted substantial questions of law:

(3.) The solitary contention reared, by, the aggrieved plaintiff, for annulling the verdicts, recorded, by both the learned Courts below, and, also for further annulling, the, dependences, as, made by both the learned Courts below, upon, the, conclusive and binding decree(s), recorded, upon, Civil Suit No. 256 of 1984, verdict whereof, is, embodied, in, Ext. DW1/A, becomes rested, upon, the dependences, hence thereon rather becoming infirm,