HARLAL SAH Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS appeal, preferred under Section 100 of Code of Civil Procedure, 1908 (hereinafter referred as C.P.C.), is directed against the judgment and order dated 4-5-1981, passed by learned District Judge, Pithoragarh, in Civil Appeal No. 7 of 1980, whereby order dated 14-7-1980, rejecting the plaint, under Order VII, Rule 11(d) of C.P.C., passed by Munsif, Pithoragarh, in Original Suit No. 12 of 1979, is affirmed.

(2.) HEARD learned counsel for the parties.

(3.) ANSWER to Substantial Question of Law :-