PHOOLWATI Vs. NATHO DEVI

JUDGEMENT

(1.) CM No.480/2015

(2.) THE main contention of the learned counsel for the appellant is that the judgment of the trial court as well as the first appellate court suffer from perversity as there is no evidence on record with regard to the factum of ownership of the property in question in respect of which decree has been passed as well as there is no evidence brought on record with regard to the partition of the property owned by one Mr.Tula Ram.

(3.) I have considered the submission and perused the record.