V R SIVASUBRAMANIA NADAR Vs. SINNAMMAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY the impugned order, the High Court has dismissed second appeals without considering as to whether any substantial question of law arises therein or not, which was necessary in view of the provisions engrafted under Section 100 of the Code of Civil Procedure, 1908. As such, the appeals are fit to be allowed.