LILABAI Vs. STATE OF M P

JUDGEMENT

(1.) BEING aggrieved by the judgment dated 13.4.2009 passed by ADJ, Rajgarh (Bioara) in civil appeal No. 1-A/2009 whereby the judgment dated 30.7.2008 passed by Civil Judge, Class-I, Khilchipur in civil suit No. 54-A/ 2007 whereby the suit filed by the appellants was decreed, was modified, the present appeal has been filed.

(2.) APPEAL is admitted on the following substantial questions of law:-

(3.) LEARNED counsel for the respondent/State submits that no illegality has been committed by learned appellate Court in passing the impugned judgment. It is submitted that appeal be dismissed.