CHANDMAL Vs. RATAN SINGH

JUDGEMENT

(1.) DEFENDANT is the appellant. He has come up in Second Appeal under Section l00 of CPC against the judgment/decree dated 10-1-2003 passed by First Additional District Judge, Alirajpur, District Jhabua, in C. A. No. 7-A/ 2002 which in turn arise out of judgment/decree dated 20-9-2002 passed by Civil Judge, Class II, Alirajpur, in C. S. No. 94-A/2001. 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 B. K. Joshi, learned Counsel for the appellant.

(3.) HAVING heard the learned Counsel for the appellant and having perused the record of the case, I find no substance in this appeal. In other words, the appeal does not involve any substantial question of law as such and hence the appeal must merit dismissal in liminep.