KARUPPANAN SERVAI Vs. SRINIVASAN CHETTI

JUDGEMENT

(1.) Their Lordships are of opinion that this appeal must be dismissed.

(2.) There is no question of law. The facts have been found by two Courts; and there being two concurrent findings of fact, the decree that was pronounced by the lower Court, and affirmed by the High Court, must be sustained.

(3.) In their Lordships opinion the High Court ought not to have given leave to appeal in this case. The Code is clear upon the point. The words are:-"Where the decree appealed from affirms the decision of the Court, immediately below the Court passing such decree, the appeal must involve some substantial question of law."