DEVRAJ SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This plaintiff's second appeal was admitted for hearing on 17/11/2020 by formulating the following substantial question of law :-

(2.) Plaintiff filed a suit for declaration of title and permanent injunction against the State after his claim having been rejected by the Sub-Divisional Officer (Revenue) in a proceeding initiated under Section 57(2) of the Chhattisgarh Land Revenue Code, 1959.

(3.) The said suit filed by the plaintiff was dismissed by the trial Court finding no merit against which the plaintiff preferred an appeal before the first appellate Court under Section 96 of CPC wherein learned first appellate Court, by its impugned order, summarily dismissed the appeal under Order 41 Rule 11(1) of CPC after granting the application filed under Order 13 Rule 5 and 6 of CPC and marking the said document as Exhibit P/26 against which this second appeal has been preferred by the appellant/plaintiff under Section 100 of CPC in which substantial question of law has been framed and set out in the opening paragraph of this judgment.