Ajit Kumar, J. - (1.) Heard Sri A.N. Bhargava, learned counsel for the appellant and Sri K.D. Tripathi, learned counsel for the respondents.
(2.) This appeal had been admitted on the following substantial questions of law as framed in the memo of Appeal: (a) Whether the present defence of the respondent was barred on account of earlier suit of 1967 decided in favour of appellant? (b) Whether the own admission made by the defendant-respondent proved that the shop was taken by Nagar Palika and the case of adverse possession was proved?
(3.) I have gone through the judgments of the trial Court as well as the lower appellate Court and have perused the records.;