MANGYA Vs. RAMA

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure is filed against the judgment and decree passed by ADJ, Susner, District Shajapur in Civil Appeal No. 49/2013 on 17.05.2014 whereby the judgment and decree passed by Civil Judge, Class -I, Susner in Civil Suit No. 8 -A/2013 on 23.08.2013 has been affirmed.

(2.) BRIEF facts of this case are that plaintiff filed a suit for partition claiming 1/3rd share in the agricultural holdings which is an ancestral property.

(3.) THE Trial Court decreed the suit. The appeal filed by the appellant/defendant No. 1 has been dismissed by the impugned order. Therefore, the appellant has filed this second appeal.