BADRILAL SIRVI Vs. TEHSILDAR

JUDGEMENT

(1.) The appellant (hereinafter referred to as "plaintiff") has filed the present second appeal being aggrieved by judgment and decree dated 24.4.2015 passed by Civil Judge, Class-I, Anjad, District Barwani, by which the suit has been dismissed and also against judgment dated 2.2.2018 passed by Additional District Judge, Barwani whereby First Appeal has also been dismissed.

(2.) Facts, necessary for disposal of this appeal, are as under :

(3.) Being aggrieved by the aforesaid judgments and decree, plaintiff has filed the present appeal before this Court and suggested as many as 11 questions of law involved in this appeal. According to plaintiff, along with the plaint, he filed photocopy of the revenue record and the learned trial Court has refused to take cognizance of those documents, therefore, by way of an application under Order 41 Rule 27 of C.P.C., he filed the certified copy of the revenue record and the learned first appellate Court ought to have taken the same on record, and has wrongly rejected the application.