Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 08.01.2008 passed by the High Court of Madhya Pradesh at Jabalpur in F.A. No.808 of 2000 whereby the Division Bench of the High Court dismissed the first appeal filed by the appellant herein and affirmed the judgment and decree dated 31.08.2000 passed by the Additional District Judge, Harda in Civil Suit No.19-A/97.
(2.) Few facts need mention infra for the disposal of this appeal.
(3.) The appellant is the plaintiff whereas the respondents are the defendants in the civil suit out of which this appeal arises.;