IN THE SUPREME COURT OF INDIA               CIVIL APPELLATE JURISDICTION

         CIVIL APPEAL NO.4620 OF 2008            (Arising out of SLP(C)No.3664 of 2007)

PARAMJIT SINGH                                        .....APPELLANT(S) VERSUS

STATE OF PUNJAB & ORS.                                ....RESPONDENT(S)

             O  R  D  E  R

Leave granted.

After having heard learned counsel  for the parties and after going through the final

judgment  and  order  dt.05.02.2007  passed  by  the  High  Court  of  Punjab  and  Haryana  at

Chandigarh in Regular Second Appeal No.3876 of 1997, we find that the High Court without

framing any substantial  question of  law allowed the Second Appeal  of  the respondent  under

Section 100 CPC and set aside the findings of the two courts below.  In view of the decision of this

Court in Gian Dass vs. Gram Panchayat, Village Sunner Kalan and Ors., (2006) 6 SCC 271 and

C.A.Sulaiman & Ors. vs. State Bank of Travancore, Alwayee & Ors., (2006) 6 SCC 392 in which

it was held that without formulating the substantial question of law, judgment rendered by the

High Court in second appeal cannot be sustained, we set aside the impugned judgment of the

High Court and remit the matter back to the High Court to decide the same afresh on merits,

after  formulating  a  substantial  question  of  law,  within  six  months  from  the  date  of

communication of this order.  The appeal is allowed accordingly.  There shall be no order as to

costs.

                          .............................J.               ( TARUN CHATTERJEE )

             .............................J.                            ( AFTAB ALAM )

NEW DELHI; JULY 17, 2008.