SHIVRAM Vs. HARISHCHANDRA

JUDGEMENT

(1.) Heard.

(2.) The dismissal of suit for recovery of Rs. 3750/- dated 10.1.2000 and first appeal on 19.3.2002 is the subject of appeal.

(3.) The short question is : Does a right of second appeal accrue to the plaintiff in spite of inhibition envisaged in section 102 C.P.C. by amendment dated 1.7.2002.