- (1.) up in this second appeal.
(2.) the substantial question of law framed at the time of admitting the appeal is, "is the suit of the plaintiff-respondent maintainable in view of Section 9 of the Code of Civil Procedure taking into consideration the relief sought by him?"
(3.) the plaintiff filed the suit for declaration that he belongs to "koshti" caste and that a direction may be issued to the director of public instructions or his subordinates to rectify the records by changing the words "hindu lingayat" and substituting the words "hindu koshti".;