ANKUSH TIWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal is under Sec. 100 of the Code of Civil Procedure assailing the judgment and decree dtd. 16/11/2022 passed by V Additional District Judge, Katni in Civil Appeal RCA No. 66/2022 dismissing the same affirming the finding given by the trial court dismissing the suit i.e. Civil Suit No. RCSA 318/2021 decided by order dtd. 20/6/2022.

(2.) This appeal is of 2022 and was admitted on 24/9/2023 on the following substantial question of law:-

(3.) Before answering the submission made by the learned counsel for the parties and also the substantial question of law framed by the Court while admitting the appeal, necessary facts of the case are required to be mentioned: