ROOP KUNWAR Vs. ROOPNARAYAN

JUDGEMENT

(1.) BEING aggrieved by the judgment and decree dated 15-9-1997 passed in Civil Suit No. 13-A/1990 by Shri T.K. Chakravarty, Additional District Judge, Janjgir, the appellant/defendant has preferred this appeal.

(2.) ADMITTEDLY, the parties are residents of Village Seoni, Tehsil and District Janjgir.

(3.) IT was further pleaded that on 9-8-1989, upon receiving information from the appellant/defendant, the respondent/plaintiff went prepared with the remaining consideration of Rs. 3,000/- to the house of the appellant/defendant. A quarrel ensued in which Kanhaiya and Ramayan, the sons of the respondent/plaintiff and Bahadur, the husband of the appellant/defendant tore the Mahadanama executed in the year 1986 and threatened the appellant/defendant. Upon a report being lodged, criminal prosecution was launched against Kanhaiyalal, Ramayan and Bahadur (Criminal Case No. 145/1989) who were acquitted.