SHANTILAL Vs. GEETA BAI

JUDGEMENT

(1.) It is a second appeal filed by the defendant (husband) under Section 100 of C.P. Code against the judgment and decree, dated 30-6-2001, passed by learned Additional District Judge, Bhanpura, District-Mandsour in C.A. No. 16-Aof 2000, which in turn arises out of Civil Suit No. 8-A of 1998, decided by Civil Judge. Class II. Bhanpura, on 16-10-2000. The question that arises for consideration in this appeal is. whether appeal involves any substantial question of law ?

(2.) Heard Shri L.R. Bhatnagar, learned counsel for the appellants on the question of admission.

(3.) Having heard the learned counsel for the appellant and having perused the record of the case, 1 find no merit in the appeal. In other words, the appeal does not involve any substantial question of law within the meaning of Section 100 ibid and hence, it merits dismissal in limine.