(1.) The issues which appear to give rise to two substantial questions of law involved for determination in this defendants' second appeal are:
(2.) In order to answer the questions, of vital importance is the interpretation to be placed on the revenue entry in the Jamabandi of the year 1877 relied upon by the plaintiffs (owners) as also the defendants (dohlidar and lessee) each according to their own construction and the signification of the terms 'sankalp', 'samarpan' and 'mahsool'/'mahsul' on which the arguments proceeded and centered around.
(3.) Heard the learned counsel twice over at great length on the two issues. The opinion of this court on the points formulated are as hereafter discussed.