KALIA @ KALANDI RANA Vs. ANIL KUMAR SINGH

JUDGEMENT

(1.) THIS Second Appeal was admitted on the following substantial questions of law : -

(2.) ON examining the above two substantial questions of law, it is clear that both the said questions of law relate to interpretation and acceptance of paragraph ­ 7 of the written statement filed by the defendant ­ 1 ­ appellant. While interpreting, it is to be examined, whether the said averments in the written statement amount to admission of the plaintiff's case.

(3.) THE learned trial court, after trial of the suit, considering the pleadings, evidence of the witnesses, documents and the report of the Amin Commissioner and holding that the plaintiff No.1 had no land beyond their purchased area of Ac.0.12.1/2 decimals of land to be encroached by the defendant No.1, dismissed the suit.