- (1.) By an order dated 29.03.2012 this Court had formulated the substantial questions of law on the basis of which this appeal would be heard and the following other substantial questions of law: (1) Whether or not the learned lower Appellate Court properly construed the deed of settlement in question while considering the status of the defendant in respect of the suit property? (2) Whether or not the learned lower Appellate Court erred in not holding that the terms on the basis of which the defendant has been given protection for his stay in the suit property are void in view of section 10 of the Transfer of Property Act and also on the ground that such terms by which the defendant has been given protection, as aforesaid, suffers from uncertainty? (3) Whether or not the learned lower Appellate Court erred in not holding that even if it is assumed for the sake of argument that a right of stay in the suit property was given to the defendant under the deed of settlement in question, such right of stay can be revoked by the plaintiff? Today, the learned Senior Advocate appearing on behalf of the appellant has completed his submissions.
(2.) Thereafter, the learned Advocate appearing on behalf of the respondent has also made and completed his submissions.
(3.) The learned Advocate for the appellant thereafter made his submissions in reply.;