Prakash Tatia J. - (1.) HEARD counsel for the appellants. The following question of law is involved in this second appeal: - Whether the first appellate court committed error of law by misreading and mis -interpretating the document, Ext. 5, which has been described as deed of Morchari Istamari, resulting into wrong reversal of the judgment and decree passed by the trial court.
(2.) ADMIT . Issue notice to the respondents, for which requisites both under ordinary process and registered post with A/D be filed within a period of three weeks.;