PARAS CHAND JAIN Vs. RASHID

JUDGEMENT

(1.) This appeal being arguable is admitted on the following substantial questions of law:

(2.) Since the parties are represented by their counsel, therefore, this appeal is heard finally.

(3.) This second appeal, under Sec. 100 of CPC, has been filed against the judgment and decree dtd. 23/4/2015 passed by First Additional District Judge, Sheopur in Regular Civil Appeal No. 30A/2015, as well as the judgment and decree dtd. 26/4/2013 passed by First Civil Judge Class-II, Sheopur in Regular Civil Suit No. 61A/2011.