PRITAM PAL,J. - (1.) ( Oral)
(2.) THIS Regular Second Appeal, by Sadhu Singh/appellantplaintiff, is directed against the impugned judgments and decrees dated January 31,2002, and May 05,2003,passed by the learned trial Court and the learned First Appellate Court respectively, whereby both the Courts below gave concurrent findings while dismissing the suit for declaration to the effect that the sale deed- Ex.D1, dated February 26, 1999, executed by Piare Lal/respondent-defendant No.1 in favour of Darshan Singh and Rajinder Singh in respect of the land measuring 0 kanal- 17 marlas, as detailed in the heading of the plaint, was null and void. A perusal of the impugned judgments passed by the R.S.A.No. 4561 of 2003 (O&M) -2- Courts below shows that the findings on the material issues arrived at are neither perverse nor unreasonable. More-over, no substantial question of law could be made out by the learned counsel for the appellant. Hence, this Regular Second Appeal is hereby dismissed in limine.;