LAKHESHWAR Vs. KANHAIYA LAL

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in the defendants' second appeal are as under: -

(2.) Whether the findings of the First Appellate Court is perverse or not as except for the entry in the revenue record between 91 to 92 there is no any other piece of evidence in support of his claim.

(3.) The trial Court after appreciating oral and documentary evidence on record came to the conclusion that the defendants are owners of the suit land as they have purchased the same vide Ex.D-1 on 27-4-1960 and the plaintiff has no title by virtue of the alleged family arrangement dated 10-6-1991 and dismissed the suit. In first appeal filed by the plaintiff, the first appellate Court reversed the findings of the trial Court and decreed the suit leading to filing of second appeal under Section 100 of the CPC in which substantial questions of law have been framed and set-out in the opening paragraph of this judgment.