RAMCHANDRA Vs. GANGA VISHAN

JUDGEMENT

(1.) This second appeal has been filed by appellant/defendant No.1 Ramchandra being aggrieved by judgment & decree dated 30.6.2018 passed by the 2nd Additional District Judge, Harda in Regular Civil Appeal No.74A/2017.

(2.) In this second appeal, the appellant has raised similar substantial questions of law as have been raised in connected Second Appeal No.2367/2018.

(3.) As regards the substantial question of law No.1 raised by the appellant as to whether the plaintiff is entitled to get 1/6 th share of the suit land situated in Village Saktapur & Mandla, it is apparent that the said substantial question of law has already been answered in the connected Second Appeal No.2367/2018.