DEVKARAN Vs. GANGARAM

JUDGEMENT

(1.) PLAINTIFF has come up in second appeal under Section 100 of CPC against the dismissal of his suit by the Lower Appellate Court for declaration of his title and cancellation of sale deed executed by defendant No. 1 in favour of defendant No. 3. The impugned judgment and decree is dated 19-7-2002 passed by Second Additional District Judge, Shujalpuf, in C. A. No. 13-A/2002 which in turn arise out of judgment/decree dated 30-7-1996 passed by Civil Judge, Class-II, Shajapur, in C. S. No. 130-A/91. The question that arises for consideration in this appeal is whether appeal involves any substantial question of law within the meaning of Section 100 ibid.

(2.) HEARD Shri R. K. Sharma, learned Counsel for the appellant.

(3.) HAVING heard the learned Counsel for the appellant and having perused the record of the case, I find no substantial question of law involved in the appeal and hence it merits dismissal in limine.