DHANIRAM Vs. RAM DAYAL

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This Second Appeal has been filed under Sec. 100 of CPC against the judgment and decree dtd. 9/5/2018 passed by Sixth Additional District Judge, Shivpuri, District Shivpuri in Civil Appeal No.34/2015, by which the judgment and decree dtd. 9/7/2015 passed by Civil Judge, Class- II, Pohari, District Shivpuri in RCSA No.8A/2014 has been modified.

(3.) The appellant is the plaintiff, who has suffered modification of decree by the First Appellate Court.