Narendra Kumar Jain, J. - (1.) HEARD the learned Counsel for appellant.
(2.) PLAINTIFF 's/Appellant's suit for specific performance of agreement has been dismissed by both the Courts below, hence, Plaintiff has preferred this second appeal. Issues involved in the present case, particularly issue No. 2 regarding readiness and willingness relate to question of fact and there is concurrent finding of facts by both the Courts below. Learned counsel for Appellant has unable to point out any illegality or perversity in the finding of both the Courts below. Therefore, finding of fact recorded by both the Courts below cannot be interfered with by this Court in second appeal.
(3.) SECOND appeal can be entertained only on substantial question of law, which, in my view, is not involved in this second appeal. Hence, it is dismissed in limine. ;