- (1.) Civil Appeal No. 4456 of 2016. (Arising out of SLP (Civil) No. 16486 of 2015). Leave granted.
(2.) We have heard the matter finally at this stage itself with the consent of counsel for the parties because short issue relating to the admissibility of the evidence which was to be produced by the appellant before the trial court is involved.
(3.) The appellant herein had filed a suit in the court of Additional District Judge, Gwalior, Madhya Pradesh, which is registered as Case No. 5A of 2007.;