RAJESH KUMAR PANDEY Vs. SHANTI DEVI

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant/Rajesh Kumar Pandey.

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

(3.) THIS court on 08.07.2013 had formulated a question as to whether the finding returned by the first appellate court is perverse or not. Although the aforesaid question was framed by the court, however, the learned counsel for the appellant during the course of the submission has failed to show to the court as to how the finding of the first appellate court suffers from any perversity. Before closing the matter, it would be pertinent here to mention that the appellant had filed suit for partition and permanent injunction against his brother Sh.Ram Milan Pandey.