ISHWAR CHAND SHARMA Vs. SATENDRA KUMAR & ANOTHER

JUDGEMENT

(1.) Section 100 of the Code of Civil Procedure starts with the saving clause, which specifically confines the jurisdiction of the High Court to interfere in the second appeal where the court admits the appeal after framing the substantial question of law. Section 100 of Code of Civil Procedure reads as under:

(2.) While going through the judgments impugned in the second appeal before the High Court. This second appeal was admitted by this court on 19.05.2014 framing a question of law to be answered at the stage of final hearing of the second appeal and the following order was passed:

(3.) The Appeal was admitted. Records were summoned. It was directed to be heard on the substantial question of law as framed therein by the coordinate Bench of this Court.