RAM AVTAR Vs. KRISHAN PAL

JUDGEMENT

(1.) This is a regular second appeal filed by the appellant against the order/judgment dated 24.3.2012 passed by Sh.Dinesh Bhatt, ADJ, Tis Hazari Courts, Delhi in RCA No.66/11.

(2.) I have heard the learned counsel for the appellant. The learned counsel has contended that two substantial questions of law arising from the present regular second appeal reads as under:-

(3.) At the outset, it may be pertinent here to mention that both these questions cannot be treated as the substantial questions of law as these are essentially questions of fact which have been adjudicated by the courts below.