RAJ KUMARI SHRIVASTAV Vs. KRISHNA TIWARY

JUDGEMENT

(1.) This appeal is by the plaintiff, which was admitted by a Bench of this Court on the following substantial questions of law :-

(2.) Facts giving rise to filing of the appeal briefly stated are that the plaintiff filed a civil suit for declaration and injunction in respect of the land admeasuring 384 square feet. The plaintiff claimed title to the aforesaid land on the basis of registered sale-deed dated 14.2.1978.

(3.) The defendants filed the written statement, in which inter-alia it was pleaded that the defendant has been using the land in question as road since 1978. It was further pleaded that the predecessor of the plaintiff had no authority to convey the suit property to the plaintiff.