CHHAGAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) THE appellant has preferred this appeal being aggrieved by the judgment and decree dated 9th November, 1981 in Civil Regular Appeal No. 70-A/81 passed by Addl. Judge to the Court of District Judge, Rajgarh dismissing the appeal and confirming the judgment and decree passed in COS No. 27-A/79, (dated 2.7.1979 passed by the civil Judge, Class II,) - Rajgarh dismissing the suit of the appellant-plaintiff.

(2.) THE following substantial questions of law were framed by this Court while admitting the appeal.

(3.) I have heard the learned counsel for the parties and perused the judgment and decree passed by both the lower Courts and also gone through the record of the trial Court.