SAMIR KHAN Vs. BASI RAM

JUDGEMENT

(1.) No second appeal lies in this case. The suit was brought by the plaintiffs- respondents on the allegation that they were the owners of certain groves, that they had sold the crop of the groves for a particular season to the defendants- appellants for a sum of Rs. 50, that they had paid Rs. 1 as earnest money and had failed to pay the balance.

(2.) The suit succeeded partly in the Court of first instance and wholly in the Court of first appeal.

(3.) The defence was that the defendants were the occupancy tenants of the land and the grove, and they never purchased any crop.