DAYAL SINGH Vs. PATIRAM

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This second appeal is preferred under Section 100 of the CPC against the judgment and decree dated 12.07.2017 passed by 4th ADJ, Mandla in Civil Appeal No. 5-A/2017, whereby the judgment and decree dated 20.06.2016 passed by the 1st Civil Judge Class-I, Mandla in Civil Suit No. 29-A/2015 has been set aside.

(3.) Section 100 CPC reads as under:-