RAMDHAN Vs. SANTRA BAI & ANR.

JUDGEMENT

(1.) This Second Appeal has been preferred by the appellant/plaintiff under Sec. 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the CPC") against the judgment and decree dtd. 4/12/2019 passed by the Third Additional District Judge, Surajpur (CG) in Civil Appeal No.54-A/2019 which, in turn, arises out of the judgment and decree dtd. 2/5/2019 passed by the Civil Judge, Class-II, Surajpur (CG) in Civil Suit No.213-A/2012.

(2.) By the impugned judgment and decree, the First Appellate Court has dismissed the appeal preferred by the appellant/plaintiff and confirmed the findings arrived at by the trial Court, whereby, the trial Court has dismissed the suit of the appellant/plaintiff.

(3.) In this appeal, the short question that arises for consideration is whether this Second appeal involves any substantial question law within the meaning of Sec. 100 of the CPC and whether such appeal should be admitted for final hearing?