HARDAYAL SINGH & ANR. Vs. AMRIK SINGH AND ORS.
LAWS(SC)-2016-7-87
SUPREME COURT OF INDIA
Decided on July 19,2016

Hardayal Singh And Anr. Appellant
VERSUS
Amrik Singh And Ors. Respondents

JUDGEMENT

ANIL R.DAVE,J. - (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) We remand the matter to the High Court for a simple reason that the High Court has not properly framed and answered the substantial questions of law which were supposed to be framed and answered by it before deciding the Second Appeal.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.