KALLU KHAN ALIAS SHAMSHAD KHAN Vs. VIJAY KUMAR

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This appeal under Section 100 of Civil Procedure Code, has been filed against the Judgment and Decree dated 25-7-2017 passed by 2 nd Additional District Judge, Gohad, Distt. Bhind in Regular Civil Appeal No.18/2016, by which the Judgment and Decree dated 25-6-2016 passed by 3 rd Civil Judge, Class II, Gohad, Distt. Bhind in Civil Suit No.122-A/2015, has been partially set aside.

(3.) The necessary facts for the disposal of the present appeal in short are that the appellant/plaintiff had filed a civil suit against the respondents for declaration of his easementary right and permanent injunction.