GANGARAM Vs. DHANYA KUMAR

JUDGEMENT

(1.) THE appellant-plaintiff has filed this second appeal under section 100 of the Code of Civil Procedure being aggrieved by the judgment and decree dated 29.7.1981 passed by Fourth Additional District Judge, Indore in Civil First Appeal No; 6/1979 whereby the judgment and decree dated 14.12.1978 passed by IX Civil Judge, Class-II, Indore in Civil Suit No. 139-A/1978 was set -aside and the suit of the appellant was dismissed by the first appellate Court.

(2.) THIS second appeal was admitted for final hearing on the following substantial question of law :

(3.) BEING aggrieved, the respondents-defendants filed an appeal against the said judgment and decree. The first appellate Court vide judgment and decree dated 29th July, 1981 allowed the appeal of the Respondents-defendants, set- aside the judgment and decree of the trial Court, reversed the finding and dismissed the suit of the appellant-plaintiff with costs, against which the appellant-plaintiff has filed this second appeal which has been admitted on the aforesaid question of law.