HARI CHAND Vs. SWRAN LAL

JUDGEMENT

(1.) This petition has been filed against dismissal of the suit for possession,butchallengingfindingsonlyonissueNos.3and4.Theyreadsasunder:

(2.) At the time of issuing notice, a question arose whether second appeal could not have been filed in view of the provisions of Section 102, Civil Procedure Code in respect of suits which are not of the nature of suits cognizable by the Court of Small Causes. It was left open.

(3.) Section 102, Civil Procedure Code reads as under :