BHANGDI Vs. DITLI

JUDGEMENT

(1.) IT is a second appeal filed by the defendant under Section 100 of CPC against the judgment/decree, dated 12-3-2003, passed by learned Additional District Judge, Jobat, District Jhabua in C. A, No. 2-A of 2002, which in turn arises out of Civil Suit No. 30-A of 2000, decided by Civil Judge, Class I, Jobat, District Jhabua, on 4-1-2002. The question that arises for consideration in this second appeal is, whether appeal involves any substantial question of law within the meaning of Section 100 ibid ? It is the case of appellant (defendant) that the appeal does involve substantial of law.

(2.) HEARD Shri T. N. Singh, learned Counsel for the appellant on the question of admission.

(3.) HAVING heard learned Counsel for the appellant and having perused record of the case, I find no merit in the appeal. In other words, the appeal does not involve any substantial question of law and hence, the appeal must merit dismissal in limine.