KAMLA BAI Vs. YAADRAM NARMADA PRASAD

JUDGEMENT

(1.) This Second Appeal under Sec. 100 of CPC has been filed against the Judgment and Decree dtd. 10/10/1994 passed by 4th Additional District Judge to the Court of District Judge, Sagar in Civil Appeal No. 22-A/1992, thereby reversing the Judgment and Decree dtd. 9/4/1992 passed by 2nd Civil Judge Class 2, Sagar in Civil Suit No. 87-A/1991.

(2.) The Appeal was admitted on the following Substantial Question of Law :

(3.) I.A. No. 12009 of 2011 has been filed under Sec. 100(5) of CPC, whereas I.A. No. 10367 of 2017 has been filed under Order 41 Rule 27 of CPC.