LAKHAN SAO Vs. PARWATI DEVI

JUDGEMENT

(1.) HEARD the learned counsel appearing for the appellant as well as for the respondents.

(2.) THIS appeal has been preferred against the judgment and decree dated 30-9-1986 passed by the Additional District Judge, Nawadah in T.A.No. 5/86/4 of 85 by which he has reversed the judgment and decree dated 22-12-1984 passed by Subordinate Judge, Nawadah in T.S.No. 95 of 1978. The parties in this appeal shall be henceforth referred by their rank in the title suit.

(3.) THIS second appeal has been admitted for hearing on the following substantial questions of law: