LIAQAT ALI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.C.Singh, learned counsel for the petitioner.

(2.) Petitioner filed a suit for recovery of Rs.22,685.72. The suit was dismissed vide judgment and order dated 31.8.2010. The appeal was also dismissed on 17.5.2013. The petitioner thereafter preferred second appeal and the same was dismissed as not maintainable in view of Section 102 C.P.C. Thus, the petition has invoked writ jurisdiction of this Court.

(3.) The right to appeal is a statutory right. Once the said right has been availed and the matter becomes conclusive between the parties, as no further appeal is provided, the same cannot be permitted to be re-opened by invoking writ jurisdiction.