Sanjay Misra, J. - (1.) Admit.
(2.) Shri Nisaruddin has put in appearance on behalf of the sole Plaintiff Respondent.
(3.) The substantial question of law that arises for decision in this second appeal is: (i) Whether the lower appellate court could decree the suit of the Plaintiff Respondent by setting aside the judgment of the trial court by raising a presumption with respect to documents 63 Ga ( dated 03.04.1959 order of custodian), 17 Ka sale deed of 1962, 18 Ka sale deed of 1959 and 19 Ka will deed of 1961, when it formed the basis of the claim made by the Plaintiff and defense made by the Defendant Appellant in view of Sec. A of the Evidence Act in its application to the State of U.P.? (ii) Whether the presumption under Sec. of the Evidence Act has been wrongly drawn with respect to the documents which are more than 20 years old inasmuch as such documents were the basis of the suit or defense and are relied upon by the parties ?;