BISWAN CHANDRA HARRISH Vs. POORAN CHANDRA JOSHI

JUDGEMENT

(1.) HEARD Sri Alok Singh, Sr. Advocate, assisted by Sri J.C. Sharma, counsel for the appellant and Sri Arvind Vashisth, counsel for the respondents.

(2.) PRESENT appeal was admitted on the following questions of law : "4. Because it having been found that defendant -respondent had acknowledged Zamir Ahmad as Lessor by atornment the defendant -respondent because lessee of the plaintiff and will be liable to ejectment. 7. Because the Lower Appellate Court has misread and misinterpreted the Gift -deed which itself recites that possession of the properties gifted had been given over to the donee."

(3.) BY the present second appeal filed under Section 100 of the Code of Civil Procedure, the plaintiff -appellants have prayed for setting aside the judgment and decree dated 18.03.1977 passed by the 1st Additional District Judge in Civil Appeal No. 86 of 1976.