RAMASINGH Vs. KANHAYALAL

JUDGEMENT

(1.) THIS second appeal which was admitted on two questions, as extracted below.

(2.) THE trial Court determined this issue in favour of the respondent. The first appellate Court affirmed the finding.

(3.) THE substantial question formulated in this case is as to whether the house purchased by the wife could be taken into consideration. Such is not the finding. On the other hand the finding is that it is the tenant and tenant alone who purchased and acquired the accommodation suitable for his residence in the name of his wife. No perversity or infirmity is shown in the finding so recorded by the trial Court and affirmed by the first appellate Court. The second question as formulated is not found to be in accord with the finding of the two Courts below.