HAFIZ KHAN Vs. JAHUR KHAN

JUDGEMENT

(1.) THE plaintiff whose suit for declaration of title over a piece of agricultural holding has been dismissed by the two Courts below, has come up in appeal.

(2.) VIDE Order dated 21 -11 -1978, this appeal has been admitted for final hearing by this Court on the following substantial question of law : - 1958 JLJ 424 when undisputedly the appellant alone was found in actual physical possession of the suit property for a continuous period of 14 years after getting himself alone recorded as Pucca tenant ?

(3.) THE suit has been contested by the defendants 1 and 2 on all the counts pleading that the defendant No. 1 would be entitled to one -half rights in the suit property.