OMPRAKASH Vs. GULAB

JUDGEMENT

(1.) Appellant-defendant has preferred this second appeal under Sec. 100 of CPC, feeling aggrieved by the judgment and decree dtd. 4/9/2018 passed in civil regular appeal No. 08/2018 by Additional District Judge, No. 2, Deeg, Bharatpur whereby and whereunder following directions have been issued on the civil suit No. 37/2014 filed by respondent-plaintiffs, which was dismissed by the court of Civil Judge (Jr. D.) Deeg, District Bharatpur vide judgment and decree dtd. 28/4/2016, in following terms:-

(2.) Heard learned counsel for the appellant, perused the impugned judgments and record.

(3.) Counsel for appellant has vehemently argued that the trial court after appreciation of evidence of both parties dismissed the plaintiffs' suit and the first appellate court has committed perversity in setting aside the judgment of trial court and decreeing plaintiffs' suit.