JOGENDRA KAUR Vs. KALI PRASAD

JUDGEMENT

(1.) This appeal has been listed for hearing on the preliminary question of maintainability of this Second Appeal.

(2.) I have heard Mr. N. K. Prasad, learned counsel for the appellant.

(3.) This appeal has been filed under S. 100 read with Order 21, Rule 103 of the C. P. C. challenging the judgment dated 23-8-2002 passed by 1st Additional District Judge, Jamshedpur in Misc. Appeal No.3/1984 whereby he has dismissed the appeal and confirmed the order dated 19-11-1983 passed by Munsif, Jamshedpur in Misc. Case No. 26/77.