MAM CHAND Vs. HOSHIAR SINGH

JUDGEMENT

(1.) THIS is defendants' appeal filed under Section 100 of the Code of Civil Procedure, 1908 (for brevity, 'the Code') challenging concurrent findings of fact recorded by both the Courts below holding that the parties are joint owners in possession of the suit land as has been mentioned in para 1 of the plaint. The aforementioned findings have been based on the basis of the revenue record showing that they have been in possession as co-sharers. The family arrangements or memo of partition on which reliance was placed, namely, Ex. P1/1 and DW7/A have not been accepted as the aforementioned arrangement was never reflected in the revenue record. Having perused the judgments of both the Courts below, I am of the considered view that no question of law warranting admission of the appeal would arise. These are pure findings of facts recorded by both the Courts below. The appeal is wholly without merit and the same is accordingly dismissed.