RAJARAM Vs. STATE OF M P

JUDGEMENT

(1.) TWO Courts have dismissed plaintiffs suit for declaration of title in relation to land in suit. It is against this concurrent dismissal, the plaintiff has come up in second appeal under Section 100 of CPC contending that the appeal involves substantial question of law within the meaning of Section 100 ibid. The question, thus, that arises for consideration in this appeal is, whether any substantial question of law arises in this second appeal as contemplated under Section 100 ibid. The impugned judgment/decree is dated 16-12-2002, passed by learned IVth Additional District Judge (Fast Track), Dhar, in C. A. No. 71-A of 2001 which in turn arises out of Civil Suit No. 26-A of 1996, decided by Civil Judge, Class I, Badnawar, dated 18-9-1996.

(2.) HEARD Shri S. G. Gokhle, 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 substance in the appeal. In other words, the appeal does not involve any substantial question of law within the meaning of Section 100 of CPC and hence, the appeal must merit dismissal in limine.