Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2013 OF 2009
[Arising out of SLP(C)No.15892 of 2006]
MOHINDER SINGH ... Appellant(s)
Versus
JAI KAUR & ORS. ... Respondent(s)
O R D E R
Leave granted.
In this appeal, the appellant has questioned the judgment of the Punjab &
Haryana High Court, by which the Second Appeal was allowed without framing any
substantial question of law, as required under Section 100 C.P.C.
Having regard to the above, we dispose of the appeal and set aside the
judgment and order passed by the High Court and remit the matter to the High
Court for a fresh decision after framing of substantial questions of law.
There will be no order as to costs.
...................J.
(ALTAMAS KABIR)
...................J.
(V.S. SIRPURKAR)
New Delhi,
March 30, 2009.