MEDHI THAKURIA Vs. MUSLIM ALI

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, the learned Senior Counsel assisted by Ms. S. Todi, the learned counsel for the Appellants. Mr. D. Choudhury, the learned counsel appears on behalf of the Respondent Nos. 1 and 2.

(2.) The instant appeal was admitted by this Court on 9/5/2013 on the following substantial questions of law :-

(3.) The learned counsel appearing on behalf of the Respondents submits that the said substantial questions of law so formulated by this Court under Sec. 100(4) of the Code of Civil Procedure, 1903 (for short 'the Code') do not arise for consideration in the facts involved in the instant case.