KRISHNA BAHADUR CHETTRI Vs. RAMESHWAR MANDIR COMMITTEE

JUDGEMENT

(1.) Krishna Bahadur Chettri and five others (the appellants) have preferred a second appeal under sec. 100 of the Code of Civil Procedure, 1908.

(2.) The provision reflects that an appeal shall lie to this Court from every decree passed in appeal by any Court subordinate to the High Court, if the High Court is "satisfied that the case involves a substantial question of law".

(3.) The sole respondent is Rameshwar Mandir Committee represented by its President. The appellants had filed a declaratory suit No.18 of 2016 (the suit) against the respondent. For the purpose of this appeal the parties shall be referred to as the plaintiffs and the defendant hereinafter.