GUTHLU Vs. GHASIS

JUDGEMENT

(1.) Heard on admission and formulation of substantial question of law in this second appeal preferred by the appellant herein/plaintiff.

(2.) By the impugned judgment, the first appellate Court has dismissed the first appeal of the plaintiff affirming the judgment and decree of the trial Court dismissing the suit.

(3.) Learned counsel for the appellant herein/plaintiff would submit that both the Courts below are absolutely unjustified in holding that the property mentioned in Schedule A attached with the plaint is not the exclusive property of the plaintiff and he is not entitled for recovery of possession, by recording a finding which is perverse to the record and the appeal deserves to be admitted by formulating substantial question of law.