LEELA AGRAWAL Vs. SARKAR

JUDGEMENT

(1.) Leave granted.

(2.) These appeals challenge the judgment and order dtd. 6/9/2018 passed by the High Court of Chhattisgarh at Bilaspur in First Appeal No. 28 of 2004, as well as the subsequent order dtd. 30/1/2019 in Review Petition No. 222 of 2018. The High Court dismissed both the appeal and the review petition filed by the appellant (defendant), thereby affirming the decree passed by the Additional District Judge, Manendragarh, District Korea, in Civil Suit No. 26-A/2001.

(3.) For clarity, the parties will be referred to by their original status in the suit. The appellant will be referred to as the defendant, and the respondent as the plaintiff.