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Judgment
12 paragraphs · 205 wordsSanjay K. Agrawal, J
Heard on admission.
This is appellants / defendants' second appeal. The plaintiff (respondent No. 1 herein) has filed a suit for declaration of title and permanent
injunction stating inter-alia that he has purchased the suit land from one Jhilli Bai vide Exhibit - P/2 dated 19.12.2002 which was decreed by the trial
Court holding that the plaintiff has purchased the suit land and came in possession of the said land which was affirmed by the First Appellate Court.
Learned counsel appearing for the appellants / defendants submits that the concurrent finding recorded by the two Courts below are perverse and
contrary to law.
I have heard learned counsel for the appellants.
The finding recorded by the trial Court that plaintiff has purchased the suit land vide Exhibit -P/2 from Jhilli Bai is a finding of fact based on
evidence and material available on record which has rightly been affirmed by the First Appellate Court. As such, I do not find any perversity or
illegality in the finding recorded by the two Courts below and no substantial question of law is involved in this second appeal.
Accordingly, the second appeal deserves to be and is hereby dismissed.