PREM RAJ Vs. NAGAR PALIKA

JUDGEMENT

(1.) Heard learned counsel for the appellants. None present for the respondents.

(2.) This appeal, at the behest of the claimant, challenges the judgement and decree dtd. 8/2/1995 passed by Additional Civil Judge, Shahjahanpur in Appeal No. 96 of 1988, partly accepting the appeal filed against the judgement and decree dtd. 28/3/1988 passed by Ist Additional Munsif Magistrate, Shahjahanpur.

(3.) The finding of the lower appellate court that the disputed property falls within the khasra no. 8 shumal no. 38 according to survey report is false and it is the result of misreading of evidence and wrong interpretation of the report of the survey conducted by the Civil Court Amin.