- (1.) Delay condoned.
(2.) Leave granted.
(3.) Having heard the learned counsel appearing on behalf of the appellant and the learned counsel appearing on behalf of the respondent on caveat, we are of the view that the finding which has been recorded by the High Court while reversing the judgment of the Trial court in first appeal, does not call for any interference. The High Court has correctly held that the appellant who is the original plaintiff failed to establish his readiness and willingness to perform the agreement.;