RADHELAL DANGI Vs. AMNA

JUDGEMENT

(1.) HEARD Shri Vinay Sharma, learned counsel for the appellant on the question of admission.

(2.) THE appellant has filed this appeal being aggrieved by the judgment and decree dated 19.7.2011 passed by the 4th Additional District, Tikamgarh in Civil Appeal No. 13 A/11 wherein and whereby the judgment and decree dated 2.12.2004 passed by the Civil Judge Class-1, Niwadi District Tikamgarh in civil suit No. 56A/95 has been affirmed and upheld. The appellant has filed the present appeal alleging that the impugned judgment and decree by the Courts below deserves to be set aside on the following substantial questions of law :-

(3.) I have heard the learned counsel for the appellant at length.