RAM GOPAL Vs. CHIRAUJA DEVI

JUDGEMENT

(1.) KAILASH Singh and others have filed this second appeal under Section 331 of the UPZA and LR Act against the judgment and decree dated 18-1-1996 passed by learned Additional Commissioner, Kanpur Division.

(2.) BRIEFLY the facts of the case are that plaintiff-respondent filed a suit under Section 229-B of the UPZA and LR Act before the trial Court. The trial Court after due consideration of the evidence on record decreed the suit of the plaintiff-respondent against which an appeal was filed before the Commissioner Kanpur Division, which too was dismissed and the judgment and decree passed by learned trial Court was upheld. Aggrieved by the order of both the Courts below this second appeal has been filed.

(3.) BOTH the Courts below have given a concurrent finding on the land in dispute after the consideration of oral as well as documentary evidence on record. There is no illegality or any material irregularity in the orders passed by the Courts below. I find no reason to make any interference in the orders passed by the Courts below. There is no substance in the second appeal. It is accordingly dismissed. Appeal dismissed.