Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5349-5351 OF 2001
V.R. Sivasubramania Nadar (Dead) By L.Rs. ...Appellant(s)
Versus
Sinnammal (Dead)by L.Rs. & Ors. ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
By the impugned order, the High Court has dismissed second appeals
without considering as to whether any substantial question of law arises therein or
not, which was necessary in view of the provisions engrafted under Section 100 of the
Code of Civil Procedure, 1908. As such, the appeals are fit to be allowed.
Accordingly, the appeals are allowed, impugned order is set aside and the
matter is remitted to the High Court. On remand, the High Court will consider as to
whether any substantial question of law arises in second appeals and thereafter
decide the same in accordance with law after giving opportunity of hearing to the
parties.
No costs.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
July 14 2009.