KALLU RAM Vs. JAI BHAGWAN

JUDGEMENT

(1.) HEARD Shri Rajendra Dobhal, counsel for the appellants and Shri Vivek shukla, counsel for the respondent.

(2.) BY the present Second Appeal filed under Section 100 of the Code of Civil Procedure, the appellants have prayed for setting aside the judgment and decree dated 26-9-1991 passed by the District Judge, dehradun in Civil Appeal No. 4 of 1991.

(3.) SECOND appeal was admitted on the following substantial question of law :-"whether the subsequent suit based on the different cause of action is barred by resjudicata ?"