Supreme Court of India
Mohinder Singh vs Jai Kaur & Ors on 30 March, 2009
Bench: V.S. Sirpurkar, Altamas Kabir
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)
ORDER
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.