TRIVENI BAI Vs. MATA PRASAD

JUDGEMENT

(1.) THE instant appeal is directed against the reversing judgment of the first appellate Court dated 8/5/2001passed by Additional District Judge, Gohad, District Bhind in Civil Appeal No. 14/2000 setting aside the judgment and decree dated 30/6/2000 passed by Civil Judge, class -II, Gohad in Civil Suit No. 166 -A/1998.

(2.) THIS Court vide order dated 26/04/2008 had admitted the appeal on the following substantial questions of law: -

(3.) THE trial Court framed as many as four issues as follow: - .........[vernacular ommited text]...........