SADHURAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission and formulation of substantial question of law for determination in this second appeal preferred by the plaintiff under Section 100 of the Code of Civil Procedure, 1908.

(2.) Mr. Rishi Mahobia, learned counsel for the plaintiff submits that both the Courts below are absolutely unjustified in dismissing the suit of the plaintiff by recording a finding which is not only perverse but is also contrary to law and gives rise to substantial question of law for determination in this second appeal.

(3.) I have heard learned counsel for the plaintiff, considered his submissions and went through the records with utmost circumspection.