Rajesh Tandon, J. - (1.)Heard Shri Alok Singh, Counsel for the appellants.
(2.)By the present second appeal filed under Sec. 100 of Code of Civil Procedure, the appellants have prayed for setting aside the judgment and decree dated 17th Sept., 1986 passed by the IVth additional Civil Judge, Dehradun.
(3.)Second appeal was admitted on the following substantial question of law:-
"Whether the appeal before the lower appellate Court was barred by time as against the appellant-Smt. Beena Agarwal ? If so, its effect?

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