RAJBANSH CHOUDHARY Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE Letters Patent Appeal has been filed against the judgment and order dated 29.10.2003 passed by a learned Single Judge in M.A. No. 549/2000 whereby the appeal against the judgment and order dated 24.8.2000 passed in Claim Case No. 84/99 has been dismissed.

(2.) THE office has pointed out that the Letters Patent Appeal is not maintainable in view of the provisions of Section 100A of the Code of Civil Procedure. Therefore, the matter was heard on the question of maintainability of the Letters Patent Appeal.

(3.) IT is evident from the aforesaid provision that it is a non -obstante clause and it says when an appeal from an original or appellate decree or order is decided by a Single Judge, no further appeal shall lie against the said judgment or order passed by learned Single Judge.