K P CHOUDHARY Vs. TULSIDAS

JUDGEMENT

(1.) HEARD Shri Mukhtar Ahmed, learned counsel for the appellant on the question of admission and interim relief.

(2.) THE appellant has filed this appeal being aggrieved by judgment and decree dated 6.9.2010, passed by the Second Additional District Judge, Kami in C.A. No. 50-0A/08, whereby the judgment and decree of the Fourth Civil Judge Class I, Katni dated 24.10.2008 passed in C.S. No. 14-A06 has been set aside and reversed.

(3.) THE respondent No. 1, being aggrieved by the judgment and decree of the trial Court filed an appeal before the Second Additional District Judge, Katni, which has been allowed by the inpugned judgment and decree, hence this second appeal.