AMRUDDIN ANSARI Vs. AFAJAL ALI

JUDGEMENT

(1.) This petition arises from the judgment and order passed by the High Court of Chhattisgarh at Bilaspur dtd. 24/10/2019 in Second Appeal No.424/2005 by which the Second Appeal filed by the respondents herein (original plaintiffs) came to be allowed and thereby, the judgment and order passed by the First Appellate Court reversing the decree passed by the Trial Court came to be set aside.

(2.) For the sake of convenience, the petitioners herein shall be referred to as the original defendants and the respondents herein shall be referred to as the original plaintiffs.

(3.) The facts giving rise to this petition may be summarized as under: