- (1.) @Hindi@ 1. Because the Lower Appellate Court has erroneously placed burden of proof on the defendant appellants to prove that the date of birth 16.7.1929 as given by the plaintiff, was not correct.
(2.) STAPES Because the Lower Appellate Court has failed to consider that it was up to the plaintiff to prove that his date of birth was 16.7. 1929. Because the Lower Appellate Court has erroneously discarded the entries on the record maintained by the appellant and the entries were of a binding nature.
(3.) BECAUSE the Lower Appellate Court erroneously held that the sole oral testimony of the plaintiff was enough to prove that the date of birth of the plaintiff was 16.7.1929.;