ARUN KUMAR Vs. SHANTI DEVI

JUDGEMENT

(1.) Heard learned Counsel for the appellants and gone through the records. This second appeal has been preferred against the judgment and decree dated 19.2.2011 passed by Sri Neyaz Ahmad Ansari, Additional Civil Judge (S.D.)-III, Faizabad in Original Suit No. 31 of 2006, by which the plaintiffs' suit for injunction was dismissed. Civil Appeal No. 25 of 2011 filed by the plaintiffs has also been dismissed vide judgment and order dated 30.7.2012 passed by Sri Lalmani, Additional District Judge, Court No. 9, Faizabad.

(2.) No substantial points of law is involved in this appeal nor there is any error in the appraisal of the evidence by the two Courts below. The simple question involved is that in spite of enactment through Hindu Succession Act, the tendency of male members, not to give share to ladies i.e., daughters, sisters or wife is still dominating in the society.

(3.) Learned Counsel for the appellants has failed to show any perversity or illegality in the order under challenge, which may warrant any interference by this Court, inasmuch as no substantial question of law is involved in this appeal.