RAMJIVAN CHOUHAN Vs. SMT. KUSUM BAI RATRE

JUDGEMENT

(1.) Appellant has filed the present appeal challenging the judgment and decree passed by the First Additional District Judge, Harda in Regular Civil Appeal No. 49-A/2015 dated 6/02/2015 which was preferred by the appellant against the judgment dated 20/06/2015 passed by the First Civil Judge Class-2, Harda in Civil Suit No. 209-A/2014.

(2.) Heard learned counsel for the parties on the question of admission.

(3.) The appeal is admitted on the following substantial question of law:-