NANDI BAI Vs. SHYAMUBAI

JUDGEMENT

(1.) TWO Courts have non-suited the plaintiff when her suit for declaration came to be dismissed by the Trial Court and then upheld by the First Appellate Court in first appeal filed by the plaintiff. It is against this concurrent dismissal, the plaintiff has come up in second appeal under Section 100 of C. P. Code contending that appeal involves substantial question of law within the meaning of Section 100 ibid. It arises out of judgment/decree, dated 27. 11. 2002, passed by learned IVth Additional District Judge Ratlam, in C. A. No. 45-A of 2002, which in turn arises out of Civil Suit No. 185-A of 1996, decided by 1st Civil Judge, Class I, Ratlam, on 4. 3. 2002.

(2.) HEARD Mr. D. M. Shah, 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, it deserves to he dismissed in limine.