DHANAYYA Vs. CHANDRASHEKHAR

JUDGEMENT

(1.) The present appeal is filed by the defendants being aggrieved by the judgment and decree dtd. 4/3/2017 passed in R.A.No.18/2014 on the file of the Senior Civil Judge and JMFC, Afzalpur, (hereinafter referred to as "First Appellate Court") by which the First Appellate Court dismissed the appeal filed by the defendants and confirmed the judgment and decree dtd. 2/4/2014 passed in O.S.No.83/2012 on the file of the Civil Judge Afzalpur (hereinafter referred to as 'trial Court').

(2.) Parties herein are referred to as per their rank and status before the trial Court.

(3.) The essential facts of the case leading up to this appeal, are as follows.