Girdhari Lal, Member - (1.) This second appeal has been filed against the order dated 24.8.98 passed by learned Additional Commissioner, Lucknow in which Additional Commissioner has dismissed the appeal.
(2.) Heard the learned counsels for both the parties and perused the original records.
(3.) It has been argued by the learned counsel for the appellant that this case has been decided in accordance with the provisions of present law prevailing at the time of the judgment and not in accordance with the provisions of law relating to adverse possession prevailing at the time of the institution of the case. It has also been argued that period of limitation has been wrongly counted by both the courts. It has also been argued that oral evidence has not been properly scrutinised by the learned lower courts.;