- (1.) Appellant-Ved Prakash has preferred the Second Appeal against the judgement and decree dated 28.1.2016 passed by learned Additional District Judge (Special Judge Ante Corruption Act), Court No. 5, Gorakhpur in Civil Appeal No. 32 of 2013, Kanhaiya Lal Vs. Ved Prakash by which the learned Appellate Court has set asisde the judgement and decree dated 13.8.2013 passed by learned Additional Civil Judge, Senior Division, Court No. 12, Gorakhpur in Original Suit No. 945 of 2001 and decreed the suit filed by plaintiff-respondent.
(2.) Following substantial question of law was framed in the present appeal:- "Whether basis of Original Suit, namely, the unregistered tenancy/lease deed dated 29.4.2001, was inadmissible in evidence and the judgement of the first appellate court relying on it is erroneous and perverse, if so, its effect -
(3.) I have heard learned counsel for the appellant and respondent, at length.;