GYAN CHAND Vs. BALKRISHNA SHRIVASTAVA

JUDGEMENT

(1.) Parties are heard on the question of admission.

(2.) Shri Agrawal, learned counsel for the appellant firstly argued that as there arc over writings in the sale-deed Ex. P-3, the First appellate Court was not justified in placing its reliance upon the same.

(3.) In my opinion, the acceptance or rejection of the genuineness of a document is well within the jurisdiction of the Trial Court or the Appellate Court. If the Appellate Court after reappreciating the evidence, feels necessary to place reliance upon a document, then it acts within its jurisdiction. Unless it is shown that the finding is perverse, the second Appellate Court would have no jurisdiction to interfere with the said finding. In the present case, I do not find any perversing in the said finding.