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Judgment
6 paragraphs · 265 wordsThis second appeal has been preferred under Section 100 of Civil Procedure Code against the judgement and decree dated 23.08.2016 passed by the Second Additional District Judge, Nasrullahganj in Civil Appeal No. 60-A/2016 arising out of the judgement and decree dated 20.09.2014 passed by the Third Civil Judge Class-II, Nasrullahganj in Civil Suit No. 41-A of 2012.
Heard learned counsel for the appellant. Perused the judgements passed by the Courts below.
Learned lower appellate Court has dismissed the appeal filed by the appellant affirming the judgement and decree of the learned Trial Court.
The contention of the appellant/plaintiff is that the suit land situated at village Mahgaon, Kadeem Patwari Halka No. 10, Tehsil ? Nasrullaganj survey No. 236/1, 236/2, 236/3 and 239 ad-measuring
253 hectare are owned by the appellant. The appellant/plaintiff has possession over the suit land but learned Courts below after detailed and proper appreciation of the facts found that the appellant / plaintiff has failed to prove that he has legal or valid title over suit land. It is also not proved that the father of the appellant/plaintiff was the owner of suit property. It seems that suit property was government land and was given to the father of respondents on lease. 5. In view of the aforesaid, the concurrent findings of fact arrived at by the two courts below do not suffer from any illegality or infirmities. In these circumstances, I do not find any substantial question of law arising for adjudication in the present appeal.
The appeal being devoid of merit, is accordingly dismissed.