SANSAR CHAND Vs. GURBAX SINGH AND ORS.

JUDGEMENT

(1.) THE present regular second appeal has been preferred by the Plaintiff against the concurrent finding of facts by the Courts below, which was admitted for hearing on the following substantial question of law:

(2.) WHETHER revenue entries basis of which admittedly are wrong can be considered in evidence specifically when the same have been passed in favour of dead person and still are continuing in favour of a dead person?

(3.) IN replication, preliminary objections were denied and even paras on merits were reaffirmed.