DEOLA KHATOON Vs. VAKIL MIAN

JUDGEMENT

(1.) LEARNED counsel appearing for the parties have been heard.

(2.) THE impugned judgments of the trial court, as well as, the first appellate court have been examined and evaluated. The necessary, relevant and important evidence is, also, taken into consideration.

(3.) THE High Court would be justified upon consideration and adjudication of the Second Appeal provided there is some such question and it has to be formulated even at the stage of admission of Second Appeal In this matter, at the admission stage, despite extensive exercise and extensive efforts and search nothing has been successfully, found or spelt out on record that there is involvement of "sub stantial question of low. " requiring interference against the concurrent finding of facts in two decisions challenged in terms of the provisions of Section 100 of the C.P.C.