RAM PRASAD DAS Vs. DEEBAKAR DAS

JUDGEMENT

(1.) Heard learned senior counsel for the appellants and learned counsel for the respondents.

(2.) The instant Second Appeal has been filed against the Judgment of reversal dtd. 12/10/1999, passed in Title Appeal No.52/1992 (Tr. No.3/1996) by the 4th Additional District Judge, Purnea, whereby the learned Lower Appellate Court reversed the judgment and decree dtd. 15/9/1992, passed in Title Suit No.35/1990,by the learned Munsif, Sadar, Purnea whereby the suit filed by the plaintiffs- appellants was decreed.

(3.) In the present Second Appeal, the following substantial questions of law have been formulated for determination:-