LAWS(SC)-2008-2-177

ARUN CHANDRA DAS MAZUMDAR Vs. ABDUL NOOR BARBHUIYA

Decided On February 26, 2008
ARUN CHANDRA DAS MAZUMDAR Appellant
V/S
ABDUL NOOR BARBHUIYA Respondents

JUDGEMENT

(1.) THIS appeal is preferred by the defendant. Despite receipt of notice plaintiff-respondent did not appear.

(2.) THE sole contention in this appeal is that the High Court in Second Appeal interfered with the finding of fact recorded by the First Appellate Court without framing a proper substantial question of law.