RISHI JANGHEL Vs. CHANDRABHAN KRIPLANI

JUDGEMENT

(1.) This appeal is directed against the judgment & decree dated 7-12- 2018 whereby the first appellate Court has affirmed the order of the trial Court holding that the appellant herein has no right, title and interest in the suit property, while deciding an application under Order 21 Rule 97 of the CPC.

(2.) Heard on admission.

(3.) Mr. Malay Kumar Bhaduri, learned counsel appearing for the appellant / objector, submits that the trial Court has committed gross illegality in holding that he has no right, title and interest in the suit property while deciding the application under Order 21 Rule 97 of the CPC which has illegally been affirmed by the first appellate Court, as the independent title of the appellant has not been enquired into properly despite the order of this Court, as such, the appeal involves substantial question of law for determination.