- (1.) Heard the learned counsel for parties. Application dated 16th May, 2011 filed by appellants is allowed. The substantial questions of law mentioned in the application are treated as part of memo of second appeal.
(2.) At the requests of learned counsel for parties, the arguments were heard and appeal is being disposed off finally.
(3.) The following substantial question of law is involved in this second appeal:- Whether the Court deciding first appeal under the Civil Procedure Code is required to discuss and deal with the evidence led by the parties on each issue and is required to give reasons in support of its conclusions failing which such a judgment by the first appeal is required to be set aside.;