MUNNALAL Vs. SHAMSHUDDIN KHAN

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is by the plaintiffs who have lost in both the courts below.

(3.) THE defendant filed the written statement in which it was inter alia pleaded that the defendant raised the construction on the plot which belong to him and the same was purchased by him vide registered sale deed dated 17.12.1962.