Vijay Lakshmi, J. - (1.) The present second appeal has been preferred against the judgment and decree dated 16.5.2018, passed by learned Additional District Judge, Jhansi whereby the learned lower appellate court has dismissed the Civil Appeal No.89/2016 filed by the plaintiff/appellant against the judgment and decree dated 25.10.2016 passed by Additional Civil Judge, (Senior Division), Court No.1, Jhansi whereby dismissing the Original Suit No.364 of 2010, Edgar Jerald Vs. Kampta Prasad and Others, filed by the plaintiff-appellant.
(2.) The plaintiff-appellant, having lost his case in both the courts below, is now before this Court by means of this second appeal.
(3.) Heard learned counsel for the appellant on the point of admission and perused the available record.;