SIPAHI SINGH Vs. MUNDRIKA CHAUDHARY AND OTHERS

JUDGEMENT

(1.) The present Second Appeal has been filed against the judgment and decree, dated 30.09.2016/19.10.2016, passed by the learned Additional District Judge-VIII, Rohtas at Sasaram in Title Appeal No. 28 of 2009, whereby he has reversed the judgment and decree of the learned Sub Judge-1, Sasaram in Title Suit No. 317 of 2004 and has decreed the suit in favour of the plaintiff.

(2.) The appellant was the contesting defendant before the

(3.) Before I approach the question as to whether this trial Court. Second Appeal involves any substantial question of law, I must briefly take note of the facts of the case with reference to the rival pleadings.