- (1.) This appeal at the instance of the plaintiff arises out of a suit for possession of the land, in dispute, on the basis of title.
(2.) The defendants contested the suit and, inter alia, asserted that the land, in dispute, had been given to them in exchange of their land situated in another village Fatehpuri and that the plaintiff is estopped from filing the present suit.
(3.) Both the Courts below, on the basis of the unimpeachable revenue record and the evidence of the plaintiff himself, came to the conclusion that the plantiff had given the land, in dispute, to the defendants in exchange of the defendants' land situated in village Fatehpuri and that the plaintiff was estopped from filing the present suit.;