MOHANLAL SUBHASH CHANDRA Vs. BADRILAL AGARWALLA

JUDGEMENT

(1.) This second appeal arises out of a judgment and decree dated 11th April, 1991 passed by Sri Tarkeshwar Prasad, Additional District Judge, Jamshedpur in Title (Eviction) appeal No. 4/28 of 1986-87 whereby and thereunder the said learned court reversed the judgment and decree dated 20th December, 1985 passed by Sri Rameshwar Rai, Munsif, Jamshedpur in Title Suit No. 420 of 1980 dismissing the plaintiff-respondent's suit.

(2.) The fact of the matter lies in a very narrow compass:

(3.) The learned trial court in view of the rival contentions of the parties, framed the following issues: