SHAM SINGH Vs. RANO DEVI

JUDGEMENT

(1.) THIS second appeal has been directed by the defendant, feeling aggrieved and dis satisfied by the judgment and decree of reversal, passed by the Additional District Judge, in Civil Appeal No. 28N of 1998 decided on 14.1.2000. The parties hereinafter in this judgment shall be referred to as the plaintiff and defendant.

(2.) THE appeal was admitted on 31.3.2000, for hearing, on the following substantial questions of law: 1. Whether statement of witnesses that Special reference to DW 2, DW 3, DW 4 and PW 1, PW 2 have been misread and misappreciated by learned first appellate Court below, thereby vitiating the impugned judgment and decree? 2. Whether exhibit D l, D 3 and DX have been misread and misappreciated by the learned first appellate Court below thereby vitiating the impugned judgment and decree?

(3.) ON the pleadings of the parties, the following issues were framed: