- (1.) This appeal arises out of a judgment of the High Court made in second appeal filed under Section 100 of the Code of Civil Procedure.
(2.) The contention putforth on behalf of the Appellants is that the second appeal had been allowed without formulation of any question of law much less a substantial question of law.
(3.) Mr. P. Krishnamurthy, learned Senior advocate for the respondents submitted that that question of law may not have been formed but substantial questions of law arising in the appeal have been duly considered by the High court and therefore, the matter will have to be examined on merits rather than short circuiting the matter by a remand.;