SADHAN DAS Vs. MRINAL KANTI DUTTA

JUDGEMENT

(1.) This is an appeal under Section 100 of the Code of Civil Procedure against the judgment and decree, dated 13.02.2008 and 25.02.2008, respectively, passed, in Title Appeal No.25/2007, by the learned Civil Judge No.1, Cachar, Silchar, dismissing the appeal and affirming thereby the judgment and decree, dated 23.04.2007, passed, in Title Suit No.293/2006, by the learned Munsiff No.1, Silchar, Cachar, whereby the plaintiff's suit stood decreed.

(2.) I have heard, at length, Mr. P. Roy, learned counsel, appearing for the defendant-appellant, and Mr. B.K. Jain, learned counsel, appearing on behalf of the plaintiffs-respondents.

(3.) While considering the present second appeal, it needs to be borne in mind that according to Section 100, a second appeal lies provided that the High Court is satisfied that the case involves a substantial question of law. The question, therefore, which this Court has to determine, before this appeal is admitted, is as to whether this appeal involves any substantial question of law.