- (1.) Leave granted.
(2.) This appeal is directed against the judgment dated 3.10.2007 passed by the High Court of Andhra Pradesh at Hyderabad in Second Appeal No. 865 of 1997.
(3.) Learned senior counsel appearing for the appellant raised a preliminary objection that in the impugned judgment, the High Court has set-aside the concurrent findings of facts of two courts without formulating any substantial question of law which is mandatory according to Section 100 of the Code of Civil Procedure after 1976 Amendment.;