R.R.YADAV,J. - (1.) HEARD .
(2.) PERUSED the judgments given by both the courts below. Instant Second Appeal is concluded by concurrent findings of fact and no substantial question of law is involved, therefore, the same is liable to be dismissed on this ground alone.
(3.) THE learned Counsel for appellant urged before me that both the courts below have not properly addressed the documentary evidence Ex. A/1 which was exhibited. According to Shri J.L. Purohit once the aforesaid document was exhibited its admissibility Cannot be questioned.;