SMT. ANGANA DEVI Vs. RAGHUVIR

JUDGEMENT

(1.) Heard the counsel for the parties. I am of the considered view that the following substantial question of law indeed arises at the threshold in this second appeal.

(2.) Perusal of the record of the Trial Court indicates that the application under Order 41,

(3.) Mr. M.I. Khan appearing for the respondent-plaintiff, in this view of the factual situation obtaining from the record concedes that the judgment and decree dated