MADAN MOHAN SWAMI Vs. GOVIND PRASAD

JUDGEMENT

(1.) Aggrieved from judgment dtd. 24/4/2024 in Civil Regular Appeal Nos.57/2023 and 58/2023 passed by learned Additional District Judge, Karauli, instant CMA is preferred by appellant- defendants.

(2.) With the consent of learned Senior Advocate appearing for appellants and learned counsel appearing for respondent, we are disposing of the matter at this stage only.

(3.) Heard learned Senior Advocate for appellants and learned counsel for respondent.