RAMADEVI Vs. RAMKALI

JUDGEMENT

(1.) This second appeal under Sec. 100 of the CPC has been filed against the judgment and decree dtd. 23/01/2006 passed by Additional District Judge, Lahar, District Bhind in Civil Appeal No. 6/2004, as well as judgment and decree dtd. 31/03/2004 passed by Civil Judge, Class I, Lahar, District Bhind in Civil Suit No. 6A/2000.

(2.) Appellant is the defendant who has lost his case before both the Courts below.

(3.) This second appeal was admitted on following substantial questions of law: