- (1.) RAM Janam Singh, J. Nandwa has filed this second appeal against the judgment and decree dated 5-8-99 passed by learned Additional Com missioner, Meerut.
(2.) I have heard the learned Counsel for the appellant and perused the judg ments of the Courts below. Plaintiff-appellant filed a suit under Section 229-B of the UPZA and LR Act before the trial Court for declaration on the basis of adverse possession over the land in suit from before 30-6-75. The learned trial Court after considering the evidence on record dismissed the suit against which appeal was preferred before the Commissioner Meerut which too was Jismissed on the ground that the plaintiff- appellants not a member of Scheduled Caste. The benefit under Section 122-B (4-F) of the Act is available to the Mem bers of Scheduled Caste and Scheduled Tribes Communities. Both the Courts have dismissed the claim of the plaintiff-appellant on the ground that the plaintiff appellant is not a member of Scheduled Caste, hence the benefit available under Section 122-B (4-F) of the Act cannot be given to him. I agree with the concurrent find ings recorded by both the Courts below. There is no illegality or any material ir regularity in the judgments of the Courts below which may warrant interference. The second appeal has no force and is accordingly dismissed summarily. Appeal dismissed. .;