LAWS(GJH)-1997-2-52

HIRAGAR AMARGAR Vs. MER VASTA JETA

Decided On February 18, 1997
Hiragar Amargar Appellant
V/S
Mer Vasta Jeta Respondents

JUDGEMENT

(1.) xxx xxx xxx.

(2.) The scope of Section 100 CPC, and the powers of the High Court while exercising jurisdiction as a second Appellate Court are by now well demarcated and require no detailed discussion. The Supreme Court has, in the case of:

(3.) xxx xxx xxx.