VALIULLA KHAN Vs. MAQBOOL KHAN

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is filed by the plaintiffs against the judgment and decree dated 31.1.2008 passed by the Additional District Judge, Agar in Regular Civil First Appeal No. 3-A/06. whereby the lower appellate Court dismissed the appeal and affirmed the judgment and decree of the trial Court by which the plaintiff's suit was dismissed.

(3.) ON due consideration of the aforesaid and perusal of the material available on record this Court is of the view that the finding recorded by the Courts below is a pure finding of fact based upon acceptable evidence, supported by cogent and convincing reasons, not giving rise to any question of law. No substantial question of law arises in this appeal.