BHANWARLAL Vs. HIRALAL

JUDGEMENT

(1.) THIS is an appeal under Section 100, CPC. The following substantial question of law was formulated by order dated 31-3-1984 at the time of admission of this appeal:-"

(2.) THE facts relevant for the decision of the question referred to above are that - Rupaji was owner of the house in dispute. Plaintiff Hiralal and defendant No. 1 Bhanwarlal are his sons.

(3.) PLAINTIFF's case was that he had purchased the house in dispute from his father by unregistered Sale Deed dated 26-4-1951 (Ex. P-1) for Rs. 150/-and since then he was in exclusive possession of this house. The defendant No. 1 has taken possession of this house during the pendency of the suit on 3-4-1979.