SHYAMLAL Vs. SHYAMABAI

JUDGEMENT

(1.) This appeal is directed against the order dated 5-12-1984 passed by the Additional Judge to the Court of the District Judge, Mandsaur, at Neemuch, in Civil Suit No. 14 of 1984.

(2.) The material facts giving rise to this appeal are as follows:-

(3.) Having heard learned counsel for the appellant, I have come to the conclusion that this appeal deserves to be dismissed.