KADAR SHEIKH Vs. NAJAMUDDI SHEIKH

JUDGEMENT

(1.) The plaintiff sued the defendant, for Rs. 5-80 as the price of the paddy which he alleged was cut and misappropriated by the defendant.

(2.) The first Court dismissed the plaintiff s. suit. On appeal this finding was reversed, the appeal was allowed and the plaintiffs suit was decreed with costs. Against this decree the defendant has appealed to this Court. A preliminary objection is raised by the respondent that no appeal lies He contend) that Section 102 of the C.P.C. is a bar because this is a suit of a nature cognizable by the Court of Small Causes and under the value of Rs. 500, hence no second appeal lies to this Court.

(3.) The appellant contends that the suit falls within the exception set forth in Section 35, Clause (ii) of the Provincial Small Cause Courts Act.