- (1.) Heard learned counsels for both the sides regarding framing of substantial question of law in this second appeal and perused the judgments of both the Courts below.
(2.) It is evident that both the Courts below have given concurrent findings on all the issues.
(3.) The learned counsel for the appellant has submitted that out of the substantial question of law proposed by him in the memo of second appeal, he emphasizes only upon Questions No. 1 and 8 and, therefore, the submissions are made by him on these two questions.;