- (1.) Heard learned counsel for the parties on admission.
(2.) Upon perusal of the impugned judgment, this Court feels that the learned first appellate Court has not thrashed out the matter in its entirety, therefore, appeal is admitted on following substantial question of law: Whether in the facts and circumstances of the case, the learned trial Court has rightly closed the evidence treating the opportunities for adducing evidence to the appellants as umpteen and the learned first appellate Court has rightly addressed and embarked on the vital issue in the light of Order 17, Rule 1 CPC while upholding the judgment and decree of the learned trial Court?
(3.) With the consent of the learned counsel for the parties, the appeal is heard finally and is being disposed of at this stage.;