LAKHANLAL Vs. RAMJI BR.

JUDGEMENT

(1.) HEAD on the question of admission.

(2.) THIS appeal has been filed by the defendant No. 1 who has lost in both the Courts.

(3.) THE defendant No. 1 filed the written statement in which claim of the plaintiff was denied. It was further denied that the plaintiff is the owner of the suit land on the basis of Will dated 01.11.2001 (Exhibit -P -32) executed in favour of the defendant No. 1. It was further pleaded that the name of defendant No. 1 has duly been mutated in the revenue records and that he is the owner of the land in question.