BHAGIRATH Vs. RAMESH

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) FOLLOWING question of law is adhered while deciding the instant appeal: -

(3.) THIS appeal by defendant No. 1/appellant under Section 100 of C.P.C. is directed against the judgment and decree dated 19/12/2005 passed by Second Additional District Judge (Fast Track) Picchore, District Shivpuri in Civil Appeal No. 44 -A/2005 modifying the judgment and decree dated 30/11/2004 passed by Civil Judge, Class -II, Picchore in Civil Suit No. 93 -A/2004. Plaintiff's suit for declaration and permanent injunction has been partly decreed.