SMT. NANKAI AND ORS. Vs. RAKHA AND ORS.

JUDGEMENT

(1.) THIS regular second appeal was admitted on the following substantial questions of law:

(2.) WHETHER the presumption of truth attached to Jamabandi has been rebutted in the instant case?

(3.) WHETHER mutation Ext. P11 conferring the proprietary rights in favour of the appellant could be assailed in the Civil court without resorting to the appropriate remedy under the H.P. Tenancy and Land Reforms Act?