DHARAMDEO Vs. PRAHLAD SINGH

JUDGEMENT

(1.) THIS is a petition under Article 227 of the Constitution of India. It is directed against the order passed by the 1st Additional Judge to the Court of District Judge, Vidisha. The order was passed of 18th October 1989. It arises out of the following facts:

(2.) THE defendant is aggrieved against the order passed by the first appellate Court.