PREMNARAYAN Vs. MAHARAJ SINGH

JUDGEMENT

(1.) This second appeal under Sec. 100 of C.P.C. has been filed against judgment and decree dtd. 02/04/2013 passed by Fourth Additional District Judge, Vidisha, District Vidisha in Civil Appeal No.03-A/2013 as well as judgment and decree dtd. 12/09/2006 passed by Second Civil Judge, ClassII, Vidisha in Civil Suit No.67-A/2005.

(2.) This appeal was filed on 29/04/2013. 12 longs years have passed and even the arguments on the question of admission could be heard.

(3.) Furthermore, by order dtd. 06/05/2013, an interim order was passed thereby directing the parties to maintain the status quo.