AKILA BAI AND OTHERS Vs. DECEASED SHRAWAN KUMAR

JUDGEMENT

(1.) The present appeal has been filed being aggrieved by judgment and decree dated 25.10.2016 passed by the Additional District Judge, Neemuch in F.A.NO.124- A/2015 confirming the judgment and decree dated 20.11.2015 passed by the 2nd Civil Judge Class I, Neemuch.

(2.) Facts of the case, in short, for active disposal of this appeal are as under:-

(3.) The appellant has suggested following substantial questions of law in this appeal:-