- (1.) HEARD learned counsel for the parties.
(2.) THE instant second appeal was taken up on the last occasion and the lower court record was called for which is now available on record. THE substantial question of law that arises for consideration are as under: "A. Whether the suit was barred by limitation since the possession of the defendant is on the basis of Ext. E [1910 ? 11] and also that their claim is sustainable on the ground of adverse possession? B. Whether the Courts below have ignored the material evidence in favour of the defendant's possession and title since more than 100 years and recorded a finding against the appellant can be sustained in law? C. Whether Judgment impugned suffers from apparent error of record? Liberty is given to the appellant to raise any other substantial question of law at the time of hearing with the leave of the Court hearing the appeal. List this case on 4th April, 2011. Interim order dated 18.02.2011 shall continue.;