BIMLA DEVI Vs. RAJESH KUMAR

JUDGEMENT

(1.) Heard.

(2.) This regular second appeal arises out of concurrent findings of fact returned against the appellants herein by both the learned Courts below, in a suit for grant of a decree of declaration with consequential relief of prohibitory injunction, claiming acquisition of title to the suit land by adverse possession.

(3.) The appeal is sought to be admitted on the following substantial questions of law:-