PADMA Vs. PRABHAT BAJPAYEE

JUDGEMENT

(1.) This is defendant's Second Appeal filed under Section 100 of CPC against the judgment and decree dated 12.03.2003 passed by the Ist Additional District Judge, Bastar, in Civil Appeal No. 26-A/02.

(2.) Facts in brief are as under:

(3.) This Court, vide its order dated 31.07.2007 admitted the appeal on the following substantial question of law: