Viney Mittal,J. - (1.) THE defendant-appellants have lost concurrently before the two courts below in a suit for recovery for an amount of Rs.25,065/- filed by the plaintiff-firm. THE plaintiff-firm pleaded that the aforesaid amount was due as balance consideration for the goods supplied by the plaintiff-firm to the defendants.
(2.) BOTH the courts below have found as a fact that the aforesaid amount was still due and payable on account of the balance consideration of the goods supplied by the plaintiff-firm and duly received by the defendant-company. Consequently, the suit filed by the plaintiff-firm was decreed and the appeal of the defendants failed before the learned first appellate court. Nothing has been shown that the findings recorded by the two courts below are erroneous in any manner or are contrary to law. No question of law, much less any substantial question of law, arises in the present appeal. Dismissed.;