TARABAI Vs. ONKAR

JUDGEMENT

(1.) Heard on admission.

(2.) Appeal is admitted on the following substantial question of law: -

(3.) This appeal, by plaintiff, is against the reversing judgment and decree dated 5/10/06 passed by II ADJ (Fast Track Court), Mungawali, District Guna in Civil Appeal No.11A/06, whereby judgment and decree dated 13/7/05 passed by Civil Judge Class I, Mungawali in Civil Suit No.4A/83 were set aside.