RAMNARAYAN Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard.

(2.) The present review petition is arising out of the judgment passed in Second Appeal No.344/2015 decided on merits on 11.7.2016.

(3.) The facts of the case reveal that the plaintiff's suit was dismissed by the trial court, ie., Civil Suit No.67-A/10, vide judgment and decree dated 30.7.2012 by the learned XIIIth Civil Judge, Class I, Indore, against which the plaintiff has preferred an appeal. The appellant court has dismissed the Regular Appeal No.12/2015 vide judgment and decree dated 18.4.2015, meaning thereby against the concurrent finding of fact the second appeal was preferred, ie., S.A.No.344/2015. The learned Single Judge by detailed and exhaustive order after appreciating the entire record has arrived at a conclusion that no substantial question of law arises in the appeal and the issues are based on facts and not on law. The second appeal was dismissed by a speaking order on 11.7.2016, ie., S.A.No.344/2015, now the review petition has been filed.