KAUSHALYA Vs. DAYA CHAND

JUDGEMENT

(1.) THERE is no opposition to this application. The delay in filing the appeal is condoned. Application is disposed of. 1. This appeal has impugned the judgment and decree dated 19.1.2007 which had endorsed the finding of the trial judge dated 01.5.2004 whereby the suit filed Kaushalya and Ors. seeking the following prayer:

(2.) BOTH the courts below were of the view that the present suit is barred under Section 185 of Delhi Land Reforms Act, 1954 (hereinafter referred to the as 'the DLRA')

(3.) THIS is a second appeal. It has been admitted and on 15.12.2010 the following substantial question of law has been framed: Whether the finding in the impugned judgment dated 19.01.2007 confirming the findings of the trial judge whereby the claimed of the appellant/plaintiff stood rejected are perverse? If so, its effect?