RAMLAKHAN Vs. THE STATE OF M.P.

JUDGEMENT

(1.) THIS is plaintiff's second appeal directed against judgment and decree dated 17.04.1999 passed in Civil Appeal No.15 -A/1997 by First Additional Judge to the Court of District Judge, Satna affirming judgment and decree dated 09.11.1995 passed in Civil Suit No.86 -A/1994 by Second Civil Judge Class -II, Satna.

(2.) THE appeal was admitted on the following substantial question of law :

(3.) ORDER 41 Rule 27 of the Code of Civil Procedure, 1908 prescribes specific circumstances for production of additional evidence, may otherwise be necessary. It stipulates :