NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2629 OF 2009 (Arising out of SLP(C) No. 16522 of 2007)

Ragulavalasa Chiranjeevi Rao                                 ……….Appellant

Versus

State of Andhra Pradesh & Ors.                                ……..Respondents

ORDER  

         Leave granted.

2) We have heard the learned counsel for the parties.  

3) In this appeal, the appellant challenges the judgment and order passed

by the High Court of Andhra Pradesh in Second Appeal No. 347 of

1997 dated 21.2.2007.  

4) We have carefully perused the judgment of the High Court.  In our

considered view, the approach of the High Court is contrary to the

mandatory provisions of Section 100 of Code of Civil Procedure. On

this short  ground, the judgment of the High Court is  unsustainable

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and therefore requires to be set aside.  We do so. The High Court will

now  consider  as  to  whether  any  substantial  question  of  law  or

questions  of  law would  arise  on  the  basis  of  the pleadings  of  the

parties, if they arise as indicated above, and then, will hear the parties

and  dispose  of  the  same in  accordance  with  law.   The  appeal  is

disposed of accordingly.

                                                                                    …………………………………J.                                                                                        [ TARUN CHATTERJEE ]

                                                                                     …………………………………J.                                                                                        [ H.L. DATTU ]

New Delhi, March 17, 2009.

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