- (1.) Leave granted.
(2.) One of the grounds raised in this appeal is that although the name of the appellant is Mussarrat Jhan Begum and she is a resident of District Rampur; when Anwar Ali expired during pendency of the Second Appeal he was sought to be substituted by one lady named Murtaza Jahan and her address was shown as resident of District Almora. The appellant, therefore, was not heard by the High Court. The fact that a wrong address was shown, however, is disputed.
(3.) The following substantial question of law was formulated by the High Court: "Whether the plaintiff's suit was barred by limitation or that it could be dismissed on the ground that he was not the owner of a 1/3rd share of the property or that the predecessor in interest of defendant-respondent No.3 was legally authorised to induct defendant-respondent No.1 as a tenant." ;