NIRMAIN Vs. PHALI CHOUBEY

JUDGEMENT

(1.) BY this second appeal under Section 100 of the Code of Civil Procedure, 1908 (for short CPC), the appellants have challenged the legality and propriety of the judgment S decree dated 24.3.1996 passed by the Additional District Judge, Jashpurnagar, in Civil Appeal No.37-A/91, reversing the judgment and decree dated 29.6.1989 passed by the Civil Judge Class-!!, Jashpurnagar, in Civil Suit No.36A/87, whereby the Civil Judge Ciass-li has decreed the suit in favour of the present appellants and respondent No.1.

(2.) THE present second appeal was admitted on 12.4.96 on the following substantial question of law:-

(3.) I have heard iearned counsel for the parties, perused the judgment and decree impugned, judgment and decree of the trial Court and records of the Courts below.