- (1.) The following substantial questions of law have been raised before this Court by learned counsel for the appellants :- i) whether Rachhpal Kaur, who was admittedly in possession of the suit land on the date of coming into force of the Act, had become full owner of the suit land in terms of Section 14(1) of the Act ? and ii) whether the learned First Appellate Court has committed an error of law in misreading the evidence on record in order to hold the property to be ancestral and parties being governed by custom on the basis of alleged admission of the defendants which is otherwise not available on record ?
(2.) The defendants are in second appeal against the judgment and decree of the learned First Appellate Court by which judgment and decree of the learned Trial Court has been reversed and the suit of the plaintiffs has been decreed.
(3.) In order to appreciate the controversy, it would be appropriate to know as to who are the parties to the suit and for that purpose, pedigree table given in the plaint is reproduced as under :-;