PARMINDER SINGH Vs. INDERJEET SINGH

JUDGEMENT

(1.) This Regular Second Appeal has been preferred by the appellant/plaintiff impugning the order dated May 30, 2015 passed in RCA No.2/2016 whereby the First Appellate Court upheld the judgment dated November 23, 2015 passed by the learned Trial Court in Civil Suit No.523/2013 dismissing the suit for non-production of evidence by the plaintiff.

(2.) I have heard learned counsel for the appellant/plaintiff as well as learned counsel for respondent No.2 ­ the contesting respondent.

(3.) Mr.B.L.Chawla, learned counsel for the respondent No.2 has submitted that since no substantial question of law arises in this appeal, the same may be dismissed.