VIRENDRA Vs. HANSABEN

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The plaintiff/appellant has filed the present appeal being aggrieved by the judgment and decree dated 06.03.2012 passed by Civil Judge Class- I, Jobat, District Alirajpur and judgment dated 25.04.2014 passed by Additional District Judge, Jobat, District Alirajpur, by which Civil Suit as well as first appeal both have been dismissed.

(3.) The facts of the case in short as under: