(1.) Leave granted.
(2.) The following questions arise for consideration of this Court:
(3.) Though, initially in the defendants' appeal, which was listed firstly on 26/4/2022, the High Court fixed the matter for preliminary hearing on 29/9/2022, but adjourned it for the next day, i.e., 30/9/2022 when, after framing the substantial questions of law, proceeded to hear the appeal and reversed the findings of fact concurrently recorded by the two Courts in the plaintiff's favour.