- (1.) Heard the learned Counsel for both sides.
(2.) No case is made out to admit this second appeal, since the Court is unable to notice any question of law, much less substantial question of law.
(3.) It was a suit filed by the respondent/plaintiff seeking declaration of title in respect of 'A' Schedule landed property and permanent injunction as a consequential relief along with another relief namely declaration that 'B' Schedule lands alone are the ayacut lands for the suit well and consequential permanent injunction restraining the appellant/defendant from taking water to any other land except 'B' Schedule property.;