JAICHAND Vs. SAHNULAL

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from the judgment and order passed by the High Court of Chhattisgarh, Bilaspur in Second Appeal No.279 of 2011 dtd. 23/3/2021 by which the High Court allowed the second appeal filed by the respondents herein (original plaintiffs) thereby setting aside the judgment and order passed by the first appellate court and restoring the judgment and decree passed by the trial court in the civil suit instituted by the respondents (plaintiffs herein).

(3.) The facts giving rise to these appeals may be summarised as under:-