DHOLAN SINGH Vs. ILYAS AND ANOTHER

JUDGEMENT

(1.) Defendant-Appellant is in the regular second appeal against the concurrent findings of fact arrived at by the courts below.

(2.) In the considered opinion of this court, following substantial questions of law arise for determination:-

(3.) The facts of the case are that Dholan Singh, defendant1 appellant purchased the property in dispute through two sale deeds dated 31.05.1985, Ex.D1 and D2. Plaintiff filed a suit in the year 2002, pleading that he is in continuous uninterrupted hostile possession of the property. In the alternative, plaintiff also pleaded that he is in possession of the property on payment of ' batai (crop sharing). Paragraphs 1 and 3 of the plaint are extracted as under:-