DEEPA BAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS is plaintiffs' second appeal under Section 100 of CPC against the judgment and decree dated 08.10.2008 passed by the Additional District Judge, Mungeli in Civil Appeal No. 13-A/2007, whereby and whereunder the plaintiffs' appeal has been dismissed affirming the judgment and decree dated 03.04.2007 passed by Civil Judge Class-1, Mungeli in Civil Suit No. 46-A/2003.

(3.) THE plaintiffs preferred appeal thereagainst. THE first appellate Court, vide impugned judgment and decree dated 08.10.2008, dismissed the plaintiffs' appeal and affirmed the judgment and decree of the trial Court.