KRISHNA KUMAR SINHA Vs. BADRI RAM DUSADH

JUDGEMENT

(1.) Heard Mr. Ayush Aditya, learned counsel for the appellant.

(2.) This second appeal has not been admitted, however notice has been issued upon the respondents and notice has been effected upon some of the respondents and notice has not been effected upon some of the respondents and it has been reported that respondent no.4 has left for his heavenly abode. Thus, this second appeal is already abated against respondent no.4. This second appeal is not admitted as yet. It is well settled when substantial question of law is involved the second appeal is required to be admitted and thereafter notice is required to be issued.

(3.) In that view of the matter, the Court has heard at length the learned counsel for the appellants on the point of admission on substantial question of law.