PARSHURAM DEU BHOIR Vs. KANA DEU BHOIR

JUDGEMENT

(1.) This is an appeal filed by the Appellant-original plaintiff as both the Courts dismissed the Suit for partition of the suit land.

(2.) On 27.06.1991 on the following substantial questions of law as framed in grounds 2, 10 and 11 which are reproduced below, this Court has admitted the Second Appeal:

(3.) First of all, after going through the aforesaid grounds, I find that these are not substantial questions of law. Based upon that, heard the respective counsel. l Therefore, only question in the present matter is whether the findings given by the courts below are perverse