MAYARAM Vs. RAGHUWAR

JUDGEMENT

(1.) Proceedings of this matter have been taken up for admission through Video Conferencing.

(2.) Heard on admission and formulation of substantial question of law in this second appeal preferred by the appellants/plaintiffs against the impugned judgment and decree passed by the first appellate Court affirming the the judgment and decree by which the trial Court dismissed the suit .of the plaintiffs. Top

(3.) Learned counsel for the appellants/plaintiffs submits that both the courts below have concurrently erred in dismissing the suit of the plaintiffs by recording a finding which is perverse to the record, therefore, the appeal involves substantial question of law for determination and the appeal be admitted for hearing.