SHABNAM KARIM Vs. RAM KUMAR

JUDGEMENT

(1.) By this second appeal under Section 100 of Civil Procedure Code, 1908 (in short 'the Code') appellant has challenged the legality and propriety of the judgment and decree dated 13/12/2010 passed by District Judge, Bilaspur (C.G.) in civil appeal No. 4A/2010 affirming the judgment and decree of eviction and means profit against appellant dated 4/12/2009 passed by 1st Civil Judge Class-1, Bilaspur in civil suit No. 5A/2008.

(2.) Present second appeal has been admitted for consideration on the following substantial question of law:-

(3.) For decision of aforesaid substantial question of law, detail pleading of the party are not required to be considered.