RAJ NARAIN RAI Vs. SADHU RAI

JUDGEMENT

(1.) This appeal under Section 100 of the Civil P.C. 1908, hereinafter called the Code, is directed against the decree and judgment dt. 22nd Oct. 1973 passed by the 1st (Temporary) Civil and Sessions Judge, Ballia in Civil Appeal No.22 of 1972, Sadhu Rai v. Raj Narain Rai whereby the decree and judgment dt. 7th Mar., 1972 passed by the Munsif, Ballia West in Original Suit No.369 of 1967 has been modified.

(2.) To buttress its conclusion leading to the impugned decree and judgment, the first appellate Court has, inter alia, placed reliance upon the inspection note dt. 19th Oct., 1973 recorded on the basis of local inspection carried on 18th Oct., 1973.

(3.) Sri A. K. Misra, holding brief of Sri U. K. Misra, learned counsel for the appellants, contends that the first appellate Court had no jurisdiction to make local inspection of the disputed site. According to him, such a power was vested only with the trial Court.