SUNIL KUMAR Vs. AJAY KUMAR

JUDGEMENT

(1.) THIS is an application for restoration of the present regular second appeal.

(2.) I have heard the learned counsel for the appellant and have also gone through the record.

(3.) MERELY because this is the second appellate court and it can on re-appreciation of evidence arrive at a contrary finding, itself cannot be a ground to substitute its own opinion in place of the opinion returned by the first appellate court. This being a regular second appeal, the learned counsel for the appellant has to show to the court that any substantial question of law is involved.