SHANKAR Vs. SOHAR ORAON

JUDGEMENT

(1.) Heard this second appeal preferred by the appellants/plaintiffs under Section 100 of the CPC on question of admission and formulation of substantial question of law.

(2.) By the impugned judgment and decree, the first appellate Court has dismissed the appeal preferred by the plaintiffs affirming the judgment and decree of the trial Court dismissing the suit filed by the plaintiffs.

(3.) Mr.A.N.Pandey, learned counsel for the appellants/plaintiffs, would submit that concurrent finding recorded by two Courts below holding that the plaintiffs are not entitled for relief of declaration of title, permanent injunction and partition, by recording a finding which is perverse to record and the appeal deserves to be admitted by formulating the substantial question of law.