Rajesh Tandon, J. - (1.)Heard Shri A.K. Sharma, Counsel for the appellants and Shri Pawan Kumar, Counsel for the respondents.
(2.)By the present second appeal filed under section 100 of Code of Civil Procedure, the appellants have prayed for setting aside the judgment and order dated 31.8.2000 passed by the Additional Civil Judge (Senior Division) in civil appeal No. 24 of 1997.
(3.)Second appeal was admitted on the following substantial question of law:-
"Whether the plaintiffs-appellants have proved and established their claim before the learned Trial Court and the defendants have failed to prove their ownership and possession over the land in dispute on the basis of alleged sale deed dated 10.2.1947 -

;