- (1.) Leave granted.
(2.) The appellants call in question legality of the judgment of a learned Single Judge of the Andhra Pradesh High Court allowing the Second Appeal filed by the respondents in terms of Section 100 of the Code of Civil Procedure, 1908 (in short the 'CPC'). Though many points were urged in support of the appeal, primarily it was contended that the Second Appeal was allowed without formulating any substantial question of law which is mandatory in law.
(3.) Learned counsel for the respondents submitted that though no question has rightly been formulated, but the basic factors have been taken into account and after considering the materials on record the second appeal was allowed.;