BABU LAL Vs. LIC HOUSING FINANCE LTD

JUDGEMENT

(1.) This is a regular second appeal filed by the appellant against the order dated 09.09.2013 passed by the learned ADJ in RCA No.14/2012.

(2.) I have heard the learned counsel for the appellant.

(3.) The learned counsel for the appellant has not been able to show that the present appeal involves any substantial question of law.