(1.) This appeal is directed against the decision of the Subordinate Judge, 1st Class, Jullundur, dismissing the plaintiffs' suit.
(2.) The trial Court gave the following findings on the aforesaid issues :
(3.) No finding was recorded on issue No. 3 as according to the learned Judge it did not arise in view of the finding on issue No. 2. It is against this decision that the present appeal has been preferred by the plaintiffs.