MOHINDER SINGH Vs. JAI KAUR

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal, the appellant has questioned the judgment of the Punjab & Haryana High Court, by which the Second Appeal was allowed without framing any substantial question of law, as required under Sec. 100 C.P.C.

(3.) Having regard to the above, we dispose of the appeal and set aside the judgment and order passed by the High Court and remit the matter to the High Court for a fresh decision after framing of substantial questions of law.