MAST RAM Vs. TEJINDER SINGH

JUDGEMENT

(1.) Entries in Revenue Records are the paradise of the Patwari. This quote from the judgment of the Honourable Supreme Court in Baleshwar Tewari (deceased) by LRs and others vs. Seo Jatan Tiwary and others, 1997 5 SCC 112, is fully applicable to the facts of the instant appeal.

(2.) The defendant is the appellant and aggrieved by the judgment and decree passed by the learned first appellate Court whereby he reversed the judgment and decree passed by the learned trial Court and decreed the suit of the plaintiff, has filed the instant appeal.

(3.) On 07.07.2008, this appeal was admitted on the following substantial questions of law: