IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.5349-5351 OF 2001

V.R. Sivasubramania Nadar (Dead) By L.Rs.    ...Appellant(s)

Versus

Sinnammal (Dead)by L.Rs. & Ors.             ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

By  the  impugned  order,  the  High  Court  has  dismissed  second  appeals  without considering as to whether any substantial question of law arises therein or  

not, which was necessary in view of the provisions engrafted under Section 100 of the  Code of Civil Procedure, 1908.  As such, the appeals are fit to be allowed.

Accordingly, the appeals are allowed, impugned order is set aside and the  matter is remitted to the High Court.  On remand, the High Court will consider as to  

whether  any  substantial  question  of  law  arises  in  second  appeals  and  thereafter  decide the same in accordance with law after giving opportunity of hearing to the  

parties. No costs.

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

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

New Delhi, July 14 2009.