HARISINGH Vs. RAMSINGH

JUDGEMENT

(1.) This is an appeal filed by the defendant against the judgment and decree dated 29.11.2014 passed by Civil Judge, Class-I, Bhanpura, District Mandsaur whereby the civil suit filed by respondent/plaintiff has been decreed and judgment dated 14.9.2015 passed by Additional District Judge, Garoth, Camp Bhanpura, District Mandsaur, whereby the first appeal filed by him has been dismissed.

(2.) Facts of the case, in short, are as under :

(3.) I have heard Shri V.R. Purohit, learned counsel appearing for the appellant at length and perused the record of Courts below.