- (1.) This is a second appeal filed by the defendant under Section 100 of Civil Procedure Code against the judgment and decree dt 19.11.2010 passed by District Judge, Merta in civil appeal No.33/06 which in turn arise out of judgment and decree dt 7.10.2006 passed by Civil Judge (SD), Merta in civil suit No.60/05 (137/86, 17/01).
(2.)
(3.) By impugned judgment/decree, the first appellate court dismissed the appeal filed by the defendant and in consequence upheld the judgment and decree passed by the trial court in favour of the plaintiff.;