LAWS(MPH)-1998-9-79

VIMLA DEVI Vs. SHANTI BAI

Decided On September 15, 1998
VIMLA DEVI Appellant
V/S
SHANTI BAI Respondents

JUDGEMENT

(1.) THIS second appeal is against the Judgment and Decree dated 12.7.1994 passed by First Additional Judge to the Court of District Judge, Vidisha in Civil Appeal No. 81 -A/91, arising out of the Judgment and decree passed by Additional Civil Judge Class -II, Vidisha in Civil Suit No. 27 -A/82.