KAMLESH AND OTHERS Vs. KUTUMB PIYARI AND ANOTHER

JUDGEMENT

(1.) This appeal was allowed on 14.05.2018. Now the court proceed to record reasons.

(2.) Defendants-Appellants are in the regular second appeal against the concurrent findings of fact arrived at by the courts below while decreeing the suit filed by the plaintiff Kutumb Piyari for declaration to the effect that the plaintiff is the owner in possession of land to the extent of 1/3 share in the land measuring 240 kanals and 17 marlas described in head note of the plaint.

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