NARAYANAPPA DEAD BY L.RS. (LAKSHMAMMA W/O VENKAT REDDY, D/O LATE NARAYANAPPA AND REDAMMA, W/O DEVARAJU, D/O LATE NARAYANAPPA) AND DEVARAJU, S/O CHOWDAPPA Vs. RAMAPPA DEAD BY L.RS. (VENKATALAKSHMI DEAD BY L.RS. (KAMALAMMA, W/O VENKASWAMY, SRINIVA

JUDGEMENT

(1.) HEARD the learned Counsel for the Appellant. The present appeal is filed against concurrent findings of fact by both the courts below. The substantial questions of law that are sought to be raked are as follows:

(2.) AS can be seen, the questions relate to findings of fact. Except the question, whether the application filed by the Appellant under Order 41 Rule 27 of the Code of Civil Procedure was rejected off -hand without proper consideration by the lower Appellate court. The questions do not give rise to any substantial question of law.