SHAIK MOHAMMED Vs. M A HAMEED

JUDGEMENT

(1.) Heard the counsel on record.

(2.) Sri P.S.Murthy and Sri Ashok Kumar Avasthi made submissions at length pointing out the substantial questions of law, on the strength of which the Second Appeal had been admitted.

(3.) The principal question, which had been argued in elaboration, is that the appellate Court is totally unjustified in granting the relief to the opposite party even while dismissing the appeal and the same is without jurisdiction.