- (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) The appeal has been preferred by the defendant aggrieved by the reversal of the judgment and decree of the two courts below by the High Court. Plaintiffs-respondents filed the suit with respect to the disputed land on the basis of a Gift Deed dated 23.12.1985, executed by Smt. Hardei, which was registered on 1.1.1986 and possession of the land was delivered by her to the plaintiffs. As such, they became the owners of the land.;