- (1.) HEARD the learned Advocates for the respective parties appearing before this Court.
(2.) IT appears from the records and as submitted by the learned advocates for the respective parties that at the time of admission of the appeal no substantial question of law was framed.
(3.) HAVING heard the parties it appears to this Court that the following is the substantial question of law involved in this appea l:- (1) "whether both the learned Courts below were nght in dismissing the suit and/or the appeal and, thus, the plaintiffs' case by not following the principle that when there is a dispute between the area mentioned in a deed of conveyance and the boundaries indicated in such deed of conveyance the boundaries described in such deed shall prevail. ";