RADHE SHYAM MISHRA Vs. MUKUND DAS

JUDGEMENT

(1.) The second appeal came for before admission from the appearance of both sides and from the hearing as to involvement of any substantial questions of law to formulate.

(2.) Heard and perused the material on record.

(3.) The substantial questions of law raised in the grounds of second appeal from Paras 16 as grounds 1 to 4 the following are: