HONDWA Vs. DIKDARI

JUDGEMENT

(1.) THE instant second appeal is directed against the judgment and decree dated 03.09.1998, passed by the IInd Additional District Judge, Surguja at Ambikapur (CG), in Civil Appeal No. 34-A/95, affirming the judgment and decree dated 28.01.1993, passed by IInd Civil Judge, Class II, Ambikapur.

(2.) THE plaintiff instituted a suit seeking declaration and possession against the defendants over the suit property described in Schedule-A of the plaint inter-alia on the ground that the suit property is self earned property of deceased Techu and the plaintiff is his only surviving legal representative.

(3.) SHRI V.K. Pandey, learned counsel appearing for the appellants would only contend that both the courts below have failed to appreciate partition deeds Ex. D/1, D/2 & D/3 in its proper perspective and have erroneously disbelieved the same.