As per case facts, appellants (plaintiffs) sought declaration of title and permanent injunction based on a 1999 Lok Adalat award for partition. The award required engrossment on non-judicial stamps, which ... was never done. Plaintiffs failed to prove possession or absolute title, admitting to a subsequent partition without evidence. Both lower courts dismissed the suit, finding no legal title or possession. Aggrieved, appellants filed a second appeal. The question arose whether a substantial question of law existed to overturn concurrent findings, especially when the Lok Adalat award was not properly stamped and title/possession unproven. Finally, the High Court dismissed the appeal, holding that the lower courts' factual findings were sound, and no substantial question of law was involved, which is essential for a second appeal. Plaintiffs failed to establish their title.