IN THE SUPREME COURT OF INDIA     CIVIL APPELLATE JURISDICTION

        CIVIL APPEAL NO.2013 OF  2009

                 [Arising out of SLP(C)No.15892 of 2006]

   MOHINDER SINGH        ...   Appellant(s)

                       Versus    

JAI KAUR & ORS.     ...  Respondent(s)   

O R D E R

Leave granted.

In this appeal, the appellant has questioned the judgment of the Punjab &  

Haryana High Court, by which the Second Appeal was allowed without framing any  

substantial question of law, as required under Section 100 C.P.C.

Having regard to the above,  we  dispose  of  the appeal  and set  aside  the  

judgment and order passed by the High Court and remit the matter to the High  

Court for a fresh decision after framing of substantial questions of law.

There will be no order as to costs.

              ...................J.

                          (ALTAMAS KABIR)   

             ...................J.                          (V.S. SIRPURKAR)  

New Delhi, March 30, 2009.