RAJESH TANDON, J. - (1.) HEARD Sri Pankaj Miglani, Counsel for the appel­lant and none for the respondents.
(2.) BY the present Second Appeal filed under section 100 of the Code of Civil Procedure, the appellant has prayed for setting aside the judgment and decree dated 22.3.2007 passed by the District Judge, Haridwar in Civil Appeal No. 87 of 2006, whereby the appeal has been allowed. Present Second Appeal has been admitted on the following substantial question of law: - "As to whether the land shown by letters AB EF in Naksha Najri is a joint passage, which was the part of the land shown by letters ABCD by registered sale deed dated 28.11.1998 Paper No. 77A/1, and therefore, the finding to the contrary recorded by the Appellate Court is liable to be viti­ated by an error of law."
(3.) BRIEFLY stated, a suit was filed by the plaintiff /appellant being Civil Suit No. 50 of 2000 Swami Keshav Swaroop v. Ganga Kishan and others, pray­ing to the following effect: - @HINDI;