BANE SINGH MANGUSINGH Vs. BASANTIBAI

JUDGEMENT

(1.) THIS is a second appeal filed by the plaintiff under Section 100 of CPC against the judgment/decree, dated 22-10-2001, passed by the learned IXth Additional District Judge, Indore in C. A. No. 1-A of 2000, which in turn arises out of Civil Suit No. 294-A of 1986, decided by IVth Civil Judge, Class I, Indore, on 7-3-1992. It was admitted for final hearing on following substantial question of law:-

(2.) HEARD Shri G. M. Chafekar, learned Senior Counsel with Shri P. V. Bhagwat, learned Counsel for the appellants and Shri S. R. Bohra, learned Counsel for respondent No. 1 (A ).

(3.) ONE Basantibai - a Harijan widow was the owner of the land in suit. She claimed to have sold the land in suit to one Mangu Singh. Both, Basantibai and Mangu Singh are dead.