- (1.)THIS is a part heard matter.
(2.)ARGUMENTS were finally concluded today.
The following substantial questions of law arose for determination of this appeal :

"A. Whether the lower appellate Court was justified in reversing the judgment and decree passed by the trial Court on entirely new grounds and without conscious application of mind to the grounds on which the said judgment and decree was founded? B. Whether the judgment and decree passed by the lower appellate Court is liable to be set aside as it had allowed the application of the respondents No.1a, 1b and 1c for impleadment, on the death of the original j plaintiff namely Prabhavati Devi without holding an enquiry as contemplated i under Order-22 Rule-5 of C.P.C.?"

(3.)I would first proceed to answer the second question of law.
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