PEESHORE SINGH Vs. LADA RAM

JUDGEMENT

(1.) Heard learned counsel for the appellant Mr. Dinesh Maheshwari and Mr. Rastogi, for the respondent caveator.

(2.) Perused the judgments and decree under appeal.

(3.) In my considered opinion the controversy involved in the present second appeal is concluded by concurrent findings of fact recorded by both the courts below and no substantial question of law is involved in this appeal, therefore, it is liable to be dismissed summarily.