DASTAYYA Vs. VEERAYYA

JUDGEMENT

(1.) THE appellant is the unsuccessful plaintiff in O.S. No.41/2007 on the file of Ist Addl. Civil Judge (Sr.Dn.) Gulbarga and also in R.A. No.48/2008 on the file of Fast Tract Court I Gulbarga preferred this Regular Second Appeal challenging the Judgement and decree of dismissal passed by the trial Court as confirmed by the first appellate Court.

(2.) I have heard the argument of learned counsel for appellant and the respondent No.1 at the time of admission and perused the records, Judgement of the trial Court as well as first appellate Court.

(3.) ON the basis of the materials available on record, I do not find any substantial question of law arises for consideration before this Court, for the following reasons.