JOHANRAM Vs. GAYABAI

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) Heard this second appeal preferred by the appellant/plaintiff on the question of admission and formulation of substantial question of law. By the impugned judgment and decree, the first appellate Court dismissed the appeal preferred by the appellant/plaintiff affirming the judgment and decree of the trial Court dismissing the suit.

(3.) Mr.B.P.Gupta, learned counsel for the appellant/plaintiff, would submit that both the Courts below committed legal error in holding that exchange of agricultural land could not have been made without prior permission of the Collector in view of the provisions contained in Section 165(6) of the Chhattisgarh Land Revenue Code, 1959 (hereinafter caled as 'the Code') and further erred in holding that the document (exchange deed) requires registration. Such findings are perverse to the record and the appeal deserves to be admitted by formulating the substantial question of law for determination.