- (1.) Heard learned Counsel for the parties.
(2.) This Second Appeal was admitted on 9.2.1978 without framing any question of law. However, on 14.7.2011 when the hearing took place, before the start of the main arguments and just after statement of the points involved in the appeal by learned Counsel for the Appellant the court was of the opinion that the following two substantial questions of law were involved in the appeal: 1. Whether the suit was barred by Section 49 of U.P. Consolidation of Land Holdings Act? 2. Whether planting of trees of Banjar land even if found proved would confer any right, title or interest over the trees?
(3.) learned Counsel for both the parties advanced the arguments on the above two points.;