SHEHZAD KHAN Vs. OSWAL SAMAJ

JUDGEMENT

(1.) TWO Courts have dismissed plaintiff's suit giving rise to filing of this second appeal under Section 100 of CPC by the plaintiff contending that the appeal involves substantial question of law within the meaning of Section 100 ibid. The impugned judgment and decree is dated 13-5-2003, passed by learned Additional District Judge, Shujalpur in C. A. No. 15-A of 2001, which in turn arises out of Civil Suit No. 2-A of 2000, decided by Civil Judge, Class I, Shujalpur, District Shajapur, on 16-10-2001. The question, therefore, that arises for consideration in this appeal is, whether appeal involves any substantial question of law as is required to be made out under Section 100 ibid 1

(2.) HEARD Shri A. Siddiqui, 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 docs not involve any substantial question of law as is required to be made out under Section 100 of CPC and hence, the appeal must merit dismissal in limine.