NANKI Vs. GHURKI

JUDGEMENT

(1.) The appellants/plaintiffs have filed the present second appeal being aggrieved by judgment and decree dated 5.5.2016 passed by Civil Judge, Class-I, Jobat, District Alirajpur and judgment and decree dated 30.6.2017 passed by Additional District Judge, Jobat, District Alirajpur whereby the suit as well as first appeal both have been dismissed.

(2.) Facts of the case, in brief, are as under :

(3.) I have heard Ms. Mini Ravindra, learned counsel appearing for the appellants/plaintiffs at length and perused the record of Courts below.