VINDHYACHAL Vs. KALIKA

JUDGEMENT

(1.) Heard Mr. B.L. Yadav and Mr. K.K. Kanojiya, learned counsel for the appellant and Mr. Prem Shanker Prasad, learned counsel for the respondent.

(2.) This is plaintiff's second appeal under Sec. 100 of Civil Procedure Code against the judgment and decree dtd. 7/8/1982 passed in Civil Appeal No.153 of 1980 arising out of original suit No.880 of 1976.

(3.) The present second appeal was admitted on 21/7/1983 but substantial question was not framed at that time.