KISHAN SINGH Vs. RAM AUTAR

JUDGEMENT

(1.) THE question suggested on behalf of the appellants is basically, a question of fact. Both the parties have adduced evidence. Both the Courts below have, on appreciation of evidence, found the title of the plaintiff/respondents proved. There has been no misreading or non -reading of the evidence. No perversity has been pointed out. The findings on questions of title and possession are of facts and hence binding in second appeal (see Kahitish Chandra v. Commissioner of Ranchi AIR 1981 SC 707, para 10). Appeal dismissed.