SMT. BHAGWATI DEVI Vs. BABULAL

JUDGEMENT

(1.) This second appeal has been filed under section 100 of CPC against the judgment and decree dated 26.07.2000 passed by Ist Additional District Judge, Vidisha in Civil Appeal No.71-A/1991 arising out of judgment and decree dated 31.03.1989 passed by II Civil Judge Class I, Vidisha in Civil Suit No.185-A/1984.

(2.) The second appeal has been admitted on the following substantial question of law :-

(3.) Before considering the case on merits, it would be appropriate to mention that I.A.No.3156/2010 filed under Order 41, Rule 27 r/w 151 of CPC, I.A.No.3155/2010 filed under Order 6, Rule 17 r/w 151 of CPC and I.A.No.3004/2010 filed under section 100 (5) of CPC are still pending.