JAGDISH PRASAD Vs. CHITRAGUPTA PD

JUDGEMENT

(1.) IN this letters patent appeal, the challenge is against the judgment rendered in First Appeal No. 222 of 1980, dated 11th December, 1987, whereby the appeal has been allowed and the judgment and decree, dated 22.12.1979, passed by the trial Court in Title Suit No. 43 of 1973/1 of 1979 came to be set aside.

(2.) THE limited question, which requires to be considered in this appeal, is as to whether the views and the ultimate conclusion reached by the learned Single Judge is, in any way, erroneous, unjustified or perverse, requiring our interference in exercise of the appellate powers under Clause 10 of the letters patent of the Patna High Court Rules.