- (1.) Heard the learned counsel for the appellant.
(2.) The two courts below had given concurrent findings of fact against the claim of plaintiff-appellant of being owner in possession of disputed property in suit filed for the relief of permanent injunction. Against said judgments present second appeal has been preferred.
(3.) Second appeal has not been admitted. With memorandum of Second Appeal the appellants have filed application with request that documentary evidences annexed with accompanying affidavit may be accepted as evidence for disposal of the second appeal.;