SURAT SINGH Vs. HUKAM SINGH NEGI
LAWS(SC)-2009-5-251
SUPREME COURT OF INDIA
Decided on May 13,2009

SURAT SINGH Appellant
VERSUS
Hukam Singh Negi Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) By the impugned order, the High Court has allowed the appeal without framing any substantial question of law, which is mandatory under Section 100 of the Code of Civil Procedure, 1908.;


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