UDAYRAM AND ANOTHER Vs. MANGUBAI AND OTHERS

JUDGEMENT

(1.) This appeal at the instance of the plaintiffs/appellants under Order 43 rule 1(u) CPC is directed against the judgment and decree dated 29/06/2017 passed in civil appeal No.21/A/2014 by the First Additional Judge to the Court of First Additional District Judge, Rathlam. The first appellate Court has remanded the matter back by reversing the judgment and decree dated 27/04/2010 passed in civil suit No.48A/2009 by the trial Court.

(2.) Heard.

(3.) Issue notice to the respondents on admission and I.A.No.5254/2017, an application seeking leave of the Court for interim protection, on payment of process fee within four working days from today, returnable within four weeks.