SUKHDEV Vs. RAJENDRA

JUDGEMENT

(1.) TWO Courts have dismissed plaintiffs suit for declaration of his title over the suit land giving rise to filing of second appeal under Section 100 of CPC against the judgment/decree, dated 29-2-2000, passed by learned IInd Additional District Judge, Ujjain in C. A. No. 35-A of 1997, decided by IIIrd Civil Judge, Class II, Ujjain in Civil Suit No. 195-A of 1995, on 21-4-1997. 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. Tiwari, learned Counsel for the appellant on the question of admission.

(3.) HAVING heard learned Counsel for the parties and having perused record of the case, I am of the view that the appeal does not involve any substantial question of law within the meaning of Section 100 ibid and hence, the appeal deserves to be dismissed in limine.