Brahamjeet vs Kanwar Pal Gautam & Ors
2013 Latest Caselaw 1592 Del

*                  HIGH COURT OF DELHI AT NEW DELHI

+                         RSA No.291/2006


                                        Decided on : 8th April, 2013


BRAHAMJEET                            ...... Appellant
                     Through:    Ms.Monica Kapoor, Advocate

                       Versus

KANWAR PAL GAUTAM & ORS.                             ......      Respondents
            Through

CORAM:
HON'BLE MR. JUSTICE V.K. SHALI

V.K. SHALI, J. (ORAL)

1. This is a regular second appeal filed by the appellant.

2. I have heard the learned counsel for the appellant.

3. The appellant/plaintiff had filed a suit bearing No.231/2004 for

possession and permanent injunction against the respondents. The

said suit was dismissed after trial by the learned Civil Judge on

22.2.2006.

4. The appellant/plaintiff feeling aggrieved, preferred an appeal

bearing Civil Appeal no.30/2006 titled Sh.Brahamjeet Vs.

Sh.Kanwarpal Gautam and Ors. which was also dismissed by the

first appellate Court on 30.5.2006 upholding the judgment and

decree passed by the trial court.

5. Still not feeling satisfied, the appellant has filed the present regular

second appeal.

6. The learned counsel for the appellant has not been able to

formulate any substantial question of law arising from the present

regular second appeal. The submissions which have been urged by

the learned counsel for the appellant is essentially with regard to

appreciation of the evidence adduced by the appellant before the

trial court. With regard to the appreciation of evidence, there is a

concurrent finding of fact and admittedly it is not the case of the

appellant that there is any perversity in the finding of fact returned

by the courts below, accordingly, in my view, the present regular

second appeal does not raise any substantial question of law, hence

the same is dismissed.

V.K. SHALI, J.

APRIL 08, 2013 RN