SUKHBIR SINGH Vs. JASWANT SINGH & ANR

JUDGEMENT

(1.) This Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 28th March, 2017 in RCA No.399/2016 of the Court of the Additional Senior Civil Judge] of dismissal of First Appeal under Section 96 of the CPC filed by the appellant against the judgment and decree [dated 2nd November, 2015 in Suit No.366/2014 of the Court of Civil Judge-11 (Central)] of dismissal of suit filed by the appellant/plaintiff.

(2.) This appeal came up first before this Court on 18th July, 2017 when notice thereof was ordered to be issued albeit without expressing satisfaction as to the substantial question of law if any which the appeal entails and without framing any substantial question of law and the Trial Court record was requisitioned.

(3.) The counsel or the respondent no.2/defendant has been appearing. Service of respondent no.1/defendant who was ex parte in the suit as well as in First Appeal was dispensed with.