MEHAR SINGH Vs. HET RAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 22.7.2000 passed by the learned Additional District Judge, Solan in three separate civil appeals whereby he dismissed the appeals and upheld the judgment and decree of the learned trial Court dated 24.7.1998 in three separate civil suits, dismissing the suits of the Appellants (hereinafter referred to as the Plaintiff).

(2.) THIS appeal was admitted on the following questions of law: 1. Whether both the Courts below have absolutely misapplied the provisions of Registration and Stamp Act in rejecting Exhibit PA from evidence without considering whether such Acts were in evidence and applied in erstwhile State of Kohistan as the document Exhibit PA was executed in the year 1933?

(3.) WHETHER the trial court has wrongly exercised jurisdiction in rejecting the application of the Plaintiff -Appellants on the ground that Exhibit PA is not relied upon by the Plaintiff - Appellants in their pleadings and as well as before the revenue officer, are not such findings based on misreading of the record, inasmuch as, the amended pleadings of the Plaintiff -Appellants were duly permitted, have been ignored and also the orders of the revenue officer placed on record, misread?