AIR 1979 SUPREME COURT 867 ::(1980) 3 MahLR 4 ::1979 UJ (SC) 263 ::1979 (4) SCC 385 ::1979 4 SCC 385

Supreme Court Of India

(From : Madras)*

Hon'ble Judge(s): Y. V. Chandrachud, V. D. Tulzapurkar , JJ

Civil P.C. (5 of 1908) , S.100— (as it stood before amendment of 1976) - Question of fact or of law - Question depending upon inference to be drawn from facts and surrounding circumstances - Question is not purely factual but relating to propriety of legal conclusion that could be drawn on basis of proved facts. Second Appeal No. 576 of 1966, D/- 10-9-1969 (Mad), Affirmed. (Para 4) Anno : AIR Comm. C.P.C. (9th Edn.), S. 100 N. 28.