PRAMILLA Vs. SEEMA AGARWAL

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned senior counsel appearing for the parties at length.

(3.) We are of the considered view that the High Court ought to have formulated substantial questions of law before proceeding to decide the Second Appeal on merits. This Court in a number of judgments has clearly laid down the principle that the High Court ought to have formulated substantial questions of law before deciding the same on merits. In the case of Gurdev Kaur and Ors. v. Kaki and Ors., 2007 1 SCC 546, this Court had elaborately dealt with the cases decided by this Court on the same principle.