AMRITI DEVI Vs. SHRI JAGAR NATH

JUDGEMENT

(1.) THE present Regular Second Appeal by the defendant, after having lost in both the Courts below was admitted on the following substantial question of law:

(2.) PRECISELY , the facts giving rise to present appeal are that the respondents, to be referred as "the plaintiffs" filed a suit against the appellant, to be referred as "the defendant" hereafter, with respect to the suit land seeking declaration and possession with consequential relief of permanent injunction.

(3.) IN replication, the stand taken by the defendant was denied. Thus, on the pleadings of the parties, the learned trial Court framed the following issues: