PRITAM PAL,J - (1.) :
(2.) THIS Regular Second Appeal by defendant No.1.,i.e. State of Punjab, is directed against judgments and decrees dated August 05,2003 and March 09,2005, passed by the trial Court and the first Appellate Court, respectively. Plaintiff/respondent-Soma and his minor son Rinku, had filed a suit in forma-pauperis for recovery of Rs.20,lacs against the State of Punjab and one Surjit Singh, Ramgarhia,on account of deaths of four persons, namely Smt.Satya -wife, Bitu-son and Sona and Geeta daughters, respectively of aforesaid Soma, in the debris of kacha wall. Both the Courts below have given concurrent findings regarding the occurrence of death in the manner alleged by the plaintiffs/respondents and also with regard to assessment of compensation to the tune of Rs.4 lacs, to be recovered from the defendants/appellant, as they had been held liable to pay the compensation jointly and severally. A perusal of the impugned judgments and decrees RSA No.2622 of 2005 -2- passed by the Courts below shows that the findings arrived at on the material issues are not perverse or unreasonable. Besides that no substantial question of law, which could warrant the admission of this appeal, is made out. Hence, this Regular Second Appeal is hereby dismissed in limine.;