RAGHU Vs. BHAGWANDAS

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Appellant/Defendant No.1 filed the present appeal being aggrieved by the judgment and decree dated 09.01.2017, passed by the Civil Judge, Class-II, Dhar and judgment dated 12.07.2017, passed by the Additional District Judge, Dhar.

(3.) Facts of the case, in short, are as under: