MISRIMAYA PRADHAN Vs. CHITRAMAYA

JUDGEMENT

(1.) This appeal has been filed by thedefendants. Following are the substanlialquestions of law :-

(2.) The suit was brought on the basis; ofa piece of paper with a revenue stamp of20 paise wherein there was a thumbimpression of some body and it wasendorsed as follows:-

(3.) Regarding the evidence of thedefendants, it was found by the appellateCourt as follows:-