- (1.) It is conceded position between the parties that the house in question has since been vacated by the plaintiff-appellant. However, the only claim that survives in the present appeal is with regard to the arrears of salary. Both the courts below have held that the services of the plaintiff had been dispensed with effect from July, 1990 and till September, 1989, he had received his salary from the company. The suit in question was filed by the plaintiff on January 04, 1995. Any claim with regard to arrears of salary was completely barred by limitation on the aforesaid date. It is further clear from the findings recorded by the learned two courts below that the claim of the plaintiff was otherwise, not legally maintainable.
(2.) Nothing has been shown that the findings recorded by both the courts below suffer from any infirmity or are contrary to the record.
(3.) No question of law, much less any substantial question of law, arises in the present appeal. Dismissed.;