VINOD KUMAR SOOD Vs. BIPIN GUJRAL & ORS

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 18th April, 2015 in RCA No.84/14 of the Court of Additional District Judge-02 (SouthEast)] of dismissal of First Appeal under Section 96 of the CPC filed by the appellant against the judgment and decree [dated 16th April, 2014 in Civil Suit No.590/14 (Case ID No.02406C0325332010) of the Court of Civil Judge-01 (South)] only partly allowing the suit filed by the appellant/plaintiff.

(2.) This appeal came up first before this Court on 11th August, 2015 when, without expressing any satisfaction that the Second Appeal entailed any substantial question of law and without framing any substantial question of law, notice thereof was ordered to be issued. The appeal thereafter has been adjourned from time to time but in none of the subsequent orders also any substantial question of law has been framed.

(3.) Having gone through the judgment of the Suit Court and the judgment of the First Appellate Court, I have straightway enquired from the counsel for the appellant/plaintiff, what substantial question of law this second appeal entails.