NANGU Vs. CHHANGA AND ORS

JUDGEMENT

(1.) Heard learned Counsel for Appellant.

(2.) Appellant's suit for declaration in respect of disputed property was dismissed by trial court. Thereafter, appeal preferred by Plaintiff was also dismissed. Now, second appeal has been preferred on behalf of the Plaintiff.

(3.) I have considered the submissions of learned Counsel for Appellant and examined the impugned judgments passed by both the Courts below and I find that no substantial question of law is involved in this second appeal so as to entertain it.