RUKMAN BAI Vs. SUKHMAN BAI

JUDGEMENT

(1.) This is a second appeal filed by the plaintiff under Section 100 of C. P. Code against the judgment/decree dated 11/8/1994 passed by Additional District Judge, Manendragarh in Civil Appeal No. 7-A/93 which in turn arise out of judgment and decree dated 23/2/93 passed by Civil Judge, Class II, Manendragarh in Civil Suit No. 32-A/85.

(2.) By impugned judgment and decree, both the Courts below (trial Court and first appellant Court) dismissed appellant's suit/first appeal respectively and declined to grant decree to the appellant's in her suit which was filed for seeking declaration of her exclusive title in suit land.

(3.) So the question which arises for consideration in this appeal is whether two Courts below were justified in dismissing appellant's suit/first appeal?