BHAGTU SINGH Vs. RAGHU NATH SAHAI

JUDGEMENT

(1.) The question raised in this appeal is whether the land held by the defendants is zerait or raiyati.

(2.) The Lower Appellate Court has come to the conclusion that the land is zerait and one of the pieces of evidence on which that Court has relied is an admission made in a kabuliat executed by the defendants in favour of the plaintiffs.

(3.) A question has arisen as to whether the admission in the kabuliat is evidence quantum valeat.