SARASWATI DEVI Vs. KALIKA CHOUDHARY

JUDGEMENT

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

(2.) The present Second Appeal has been filed by the defendants-respondents-appellants against the judgement passed on 27/2/1988 and decree prepared on 14/3/1988 by the learned 6th Additional District Judge, Rohtas in Title Appeal No. 88 of 1981 reversing and setting aside the judgement passed on 31/8/1981 and decree prepared on 10/9/1981, by the learned 3rd Additional Munsif, Sasaram in Title Suit No. 228 of 1968 by which the suit of the plaintiff-appellants-respondents was dismissed.

(3.) Vide order No. 3 dtd. 29/1/1990, the following substantial questions of law were formulated at the time of admitting the present Second Appeal :-