SANTRAM DEWANGAN Vs. SHIVPRASAD

JUDGEMENT

(1.) Leave granted.

(2.) The defendant is in appeal against the judgment and decree dtd. 21/7/2016 passed by the High Court of Chhattisgarh whereby the judgment and decree of the First Appellate Court was not interfered with.

(3.) The plaintiff-respondent filed a suit for possession in respect of land comprising Khasra No.1494/1 admeasuring 0.94 acres situated at Village Nawagarh, Tehsil Nawagarh, District Janjgir- Champa, Chhattisgarh.