NASIR KHAN Vs. GULSHER KHAN

JUDGEMENT

(1.) HEARD on admission.

(2.) FOLLOWING question of law needs to be addressed while deciding this appeal: -

(3.) THIS appeal by defendants/appellants under Section 100 of CPC is directed against the judgment and decree dated 3/10/2007 passed by Additional District Judge, Chachoda, District Guna in Civil Appeal No. 34 -A/2007; reversing the judgment and decree of the trial Court dated 19/7/2007 passed by Civil Judge, Class -II, Chachoda in Civil Suit No. 76 -A/2006. Plaintiff's suit for declaration and permanent injunction has been dismissed.