IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3544 OF 2009 (Arising out of S.L.P. (C) No.1444 of 2008)

Surat Singh        ...Appellant(s)

Versus

Hukam Singh Negi       ...Respondent(s)

O  R  D  E  R

Leave granted.

Heard learned counsel for the parties. 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.

Accordingly, the appeal is allowed and the impugned order rendered by  the  High  Court  is  set  aside.   Now,  the  High  Court  shall  consider  whether  any  

substantial question of law arises in the second appeal and then decide the same in  accordance with law after giving opportunity of hearing to the parties.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

......................J.       [DR. B.S. CHAUHAN]

New Delhi, May 13, 2009.