- (1.) RAM Janam Singh, J. Smt. Vimla Devi has filed this second appeal against the judgment and decree dated 29-1-90 passed by learned Commissioner, Garhwal Division.
(2.) HEARD the learned Counsel for the appellant and gone through the record carefully. No body is present from the respondent side. Facts and evidence are on record hence the second appeal is disposed of on merits. Both the Courts below have given concurrent findings of fact by which the tres-passing of the appellant is proved and she has been ejected from the land in dis pute. The reasons and evidence which have been given and relied upon by both the Courts below are well elucidated and needs no further elucidation by this Court. I, therefore, dismiss the second appeal accordingly and confirm the find ings given by both the Courts below. Appeal dismissed. .;