FARID AHMAD Vs. BIBI MATABAN

JUDGEMENT

(1.) The plaintiffs-appellants have impugned the concurrent findings of fact arrived at by the courts below in a suit for declaration of title in respect of the suit property.

(2.) The point for discussion is as to whether the courts below properly appreciated the evidence on record, which called for interference by the High Court in this second appeal.

(3.) Mr. Dwivedi, learned senior counsel appearing on behalf of the appellants, submits that both the courts below have misappreciated the crucial documents, namely, Exts. 2 series and 3 series and thus committed an apparent error of law. His second contention is that the courts below have also misconstrued the evidence to reject the contention of the plaintiffs- appellants that they have acquired title by adverse possession.