NOORMAHMAD RASULBHAI SHAIKH Vs. SIKANDARKHAN SAMSHERKHAN PATHAN

JUDGEMENT

(1.) HEARD the learned Advocate for the appellant and perused the reasonings assigned by the courts below. Considering the same, the appeal is admitted.

(2.) THE following substantial questions of law are framed: [1] "Whether in the facts and circumstances of the present case, both the courts below have erred in interpreting the title document I.e. Sale Deed Exh.186, rent note Exh.170, Plaint Exh. 169, Orders of City Survey Superintendent and revenue authorities at Exh. 197 to 201, judgment of the District Court Exh.184 and the judgment of this Hon'ble Court in First Appeal No.275 of 1964 at Exh.190 and ought to have held that property owned and possessed by the appellant is not a part of rented property ?"