RUGHA Vs. BAWA

JUDGEMENT

(1.) I have heard the learned counsel for the appellant and have perused the judgments of the Courts below. The judgments of the Courts below are based on evidence which is legal and valid evidence and both the Courts have given concurrent findings of facts against the appellant. From para 9 of the judgment passed by the learned lower Appellate Court, I find that the appellant could not give any documentary evidence regarding possession of the property and further there were contradictions between the statements of his own witnesses. In view of these facts, I do not find any merit in this appeal and the same is dismissed.