BADHKA LODHU, Vs. VRINDA RAM

JUDGEMENT

(1.) Heard on admission for formulation of substantial question of law in the second appeal preferred by the plaintiffs.

(2.) The plaintiffs' suit for declaration of title only and permanent injunction was dismissed by the trial Court finding no title and also the plaintiffs are not in possession which was upheld by the first appellate Court against which this second appeal has been preferred by the plaintiffs.

(3.) Mr. Awadh Tripathi, learned counsel appearing for the appellants/plaintiffs, submits that concurrent finding recorded by the two Courts below that the plaintiffs are not title holders and possession holders is perverse and gives rise to substantial question of law for determination of this appeal.