BHARAT COKING COAL LIMITED Vs. RAMAKANT ROY

JUDGEMENT

(1.) This appeal has been filed against the judgment dtd. 4/6/2018 (decree signed on 8/6/2018) passed by the learned District Judge-XIV, Dhanbad in Civil Appeal No. 119 of 2015, whereby the learned 1st appellate has allowed the appeal against the judgment dtd. 17/10/2015 (decree signed on 24/11/2015) passed by the learned Civil Judge (Senior Division)-VII, Dhanbad in Title Suit No. 73 of 1990. The suit was dismissed by the learned trial court.

(2.) The defendants are the appellants before this Court.

(3.) This appeal was admitted for final hearing on 9/2/2023 on the following substantial questions of law: -