VRINDAWAN Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS appeal by plaintiff under Section 100 of C.P.C. is directed against the concurring judgment and decree dated 31/1/2005 passed by Second Additional District Judge, Vidisha, in Civil Appeal No. 74 -A/2004; confirming the judgment and decree dated 25/10/2004 passed by First Civil Judge, Class II, Vidisha in Civil Suit No. 28 -A/1999. By the impugned judgment and decree the plaintiff's suit for declaration and permanent injunction has been dismissed.

(3.) THERE is no written statement filed by the State Government.