BHAGIRATH Vs. LAL SINGH

JUDGEMENT

(1.) IT is a second appeal filed under Section 100 of CPC by the plaintiff against the judgment/decree, dated 1-10-1980, passed by learned IVth Additional District Judge, Ujjain, in C. A. No. 46-A of 1977, which in turn arises out of Civil Suit No. 27-A of 1973, decided by Civil Judge, Class II, Badnagar, on 4-5-1976. It was admitted for final hearing on following substantial questions of law:-

(2.) HEARD Shri M. Barania, learned Counsel for the appellants. None for the respondent despite service.

(3.) HAVING heard the learned Counsel for the appellants and having perused the record of the case, I am unable to notice any infirmity in the impugned judgment/decree and hence, appeal must be dismissed.