CHANDRIBAI Vs. TULSIRAM

JUDGEMENT

(1.) This appeal has been filed under Section 100 of C.P.C. being aggrieved by the judgment and decree passed by the Additional District Judge, Susner, District ? Shajapur in Civil regular Appeal No.64/2013 whereby, reversing the judgment and decree passed by the Civil Judge, Class-II Nalkheda, District ? Shajapur, passed in Civil Suit No.19-A/2011 dated 31/10/2013.

(2.) That, during pendency of this appeal, the appellant no.2 and has withdrawn their suit vide order dated 10/08/2018.

(3.) This appeal has been filed now in respect of appellant no.1.