Section 99(5) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(5)The appeal shall be heard on the question so formulated and the respondent shall, at the hearing of the appeal, be allowed to argue that the case does not involve such question:Provided that nothing in this sub-section shall be deemed to take away or abridge the power of the Court to hear, for reason to be recorded, the appeal on any other substantial question of law, not formulated by it, if it is satisfied that the case involves such question] [Section 100 substituted by Act No. XI of 1983, section 32 (w.e.f. 15-08-1983).].[100-A. No further appeal in certain cases. - Notwithstanding anything contained in any Letters Patent of the High Court or in any instrument having the force of law or in any other law for the time being in force in the State, where any appeal from an original or appellate decree or order is heard and decided by a Single Judge of a High Court, no further appeal shall lie from the judgement and decree of such Single Judge.] [Substituted by Act VI of 2009, dated 20.3.2009.]
