Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the Appellants.
(2.) PLAINTIFF -Respondent's suit for permanent injunction in respect of disputed property has been decreed by both the courts below. Hence, the Defendants -Appellants have preferred this second appeal. The issues involved in the present case are relating to questions of facts and there is concurrent finding of facts by both the courts below. Learned Counsel for the Appellants is unable to point out any illegality or perversity in the findings recorded by both the courts below, so as to interfere with the same.
(3.) SECOND appeal can be entertained only on substantial question of law, which, in my view, is not involved in the present second appeal.;