LAWS(MPH)-2017-1-145

JAGANNATH PRASAD Vs. DAMWATI BAI

Decided On January 03, 2017
JAGANNATH PRASAD Appellant
V/S
Damwati Bai Respondents

JUDGEMENT

(1.) Om Namdeo, learned counsel for the appellants. Shri Ranjeet Singh, learned counsel for the respondent.

(2.) Heard on admission.

(3.) This second appeal is filed by the appellants/defendants being aggrieved the judgment and decree dated 15-12-2009 passed in C.A. No. 57-A/2009 by 1st Additional District Judge, Seoni arising out of judgment and decree dated 27-11-2007 passed in C. S. No 9-A/2007 by 2nd Civil Judge, Class-I, Seoni whereby the suit filed by the plaintiff was decreed.