BASHIR AHMED SHEIKH Vs. MOHD YOUSUF MIR

JUDGEMENT

(1.) This Civil Second Appeal by the appellants ['the plaintiffs in the suit before the trial Court'] is directed against a judgment and decree dtd. 25/5/2006 passed by the Court of learned District Judge, Anantnag ['the 1st Appellate Court'] in File No. 12 (Appeal) titled 'Bashir Ahmad Sheikh and others vs Mohd Yousuf Mir and others, whereby the 1st Appellate Court has upheld the judgment and decree dtd. 21/8/2002 passed by the Court of learned Munsiff, Anantnag ['the trial Court'] in a Civil Suit (File No.2009) titled 'Bashir Ahmad Sheikh and others vs. Mohd Yousuf Mir and others'.

(2.) Instant Civil Second Appeal was admitted on the following questions of law framed by this Court vide order dtd. 21/2/2008:

(3.) The aforesaid questions have arisen in the backdrop of following factual matrix: