- (1.) This present second appeal is directed against the judgment and decree dated 19.11.2014 passed by Additional District Judge Court No. 3, Mathura and judgment and decree dated 6.2.2007 passed by Additional Civil Judge (Junior Division) Court No. 7, Mathura dismissing the suit filed by the plaintiff-appellants being O.S. No. 1003 of 1996.
(2.) On 22.1.2016 this second appeal was admitted on the following two substantial questions of law: (1) Whether the judgment of the first appellate court is erroneous for non-compliance of provision of Order 41 Rule 31 C.P.C. If so, its effect? (2) Whether the judgment of the first appellate court is erroneous as being non speaking and therefore perverse? If so, its effect?
(3.) I have learned counsel for the appellant and learned counsel for the respondents.;