RADHEY SHYAM Vs. AMARA

JUDGEMENT

(1.) DEFENDANT has come up in second appeal under section 100 of CP. Code against the judgment and decree dated 8.10.2002, passed by learned Additional District Judge, Sonkatchh, District - Dewas, in C.A. No. 16-A of 2000, which in turn arises out of Civil Suit No. 17-A of 1995, decided by Civil Judge, Class II, Sonkatchh, on 11.9.2000. It is being contended by the appellant (defendant) that appeal does involve substantial question of law within the meaning of section 100 of CP. Code.

(2.) HEARD Shri R.K. Vyas, learned counsel for the appellant and Shri Sunil Jain, learned counsel for the respondents on the question of admission.

(3.) IT was a suit for declaration and possession of suit land. It was essentially based on the registered deed of sale. It was decreed by the trial Court and in appeal filed by the defendant (appellant hereing), it was upheld giving rise to filing of this second appeal by the defendant.