LAWS(MPH)-2013-11-195

BATOOLAN BAI Vs. KALAVATI

Decided On November 22, 2013
Batoolan Bai Appellant
V/S
KALAVATI Respondents

JUDGEMENT

(1.) Theinstant appealis di rected against the concur rent judgment and decree dated 8.9.2000 pas sedin Civil Appeal No. 29A/97 confi rmingthe judgment and decree dated 22.9.1997in Civil Suit No. 34A/83.

(2.) this Court while admit tingthis second appeal hasf ramedfollowing substantial question of law vide order dated 11.5.2001:

(3.) facts relevant as statedinthe plaint are as under :