BHANWAR LAL AND ORS Vs. RAMA AND ORS

JUDGEMENT

(1.) In this appeal, on 26.3.2014 the appellant appeared in person and insisted that he himself would be arguing the appeal, however, as he has undergone eye surgery, sought time. In view of the appellant's personal difficulty, it was directed that the appeal be listed on 5.5.2014.

(2.) On 5.5.2014, the appellant again appeared and made similar request, as such, the matter was adjourned to 18.7.2014 i.e. today and it was observed that on the next date either the appellant should argue the matter or should make alternative arrangement.

(3.) Today, the grand-son of the appellant appeared in person and sought time or in the alternative, produced written submissions in support of the appeal signed by the appellant. The grand-son read out the entire submissions and has placed2 the same on record alongwith the copy of his identity card. Learned counsel for the respondents submits that the submissions made in the appeal as well as in the written submissions does not make out any case for admission as no substantial question of law arise. The findings are concluded by the concurrent judgments of both the courts below and the same does not call for any interference.