IQRAR AHMED Vs. ALLAUDDIN

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellants against the judgment and decree dated 1.3.2011 passed in first appeal bearing R.CA. No.19/2008 titled Allauddin v. Iqrar Ahmed and Ors.

(2.) I have heard the learned counsel for the appellants and also gone through the record. The learned counsel for the appellants has not been able to show any substantial question of law being involved in the matter.

(3.) I have also gone through the judgment of the first appellate court as well as the trial court. I also do not find that any substantial question of law is involved which may warrant consideration of the appeal despite the fact that it has remained pending in this Court for the last more than four years.