HARNAM SINGH Vs. SURESH KUMAR GOND

JUDGEMENT

(1.) The appellant/defendant has filed the appeal under Section 96 of Civil Procedure Code, being aggrieved by the judgment and decree dated 17.05.01, passed by the Court of Second Additional District Judge, Dabra, District Gwalior (Shri H.U. Ahmed) in Civil Suit No.9-B/2000 decreeing the suit. In this appeal appellant is referred as "defendant" and the respondent as "plaintiff".

(2.) The defendant's signature on the Ex-P/1 dated 20.7.98 is not disputed.

(3.) The brief facts necessary for adjudication of this matter are as under:-