RAM ACHARAJ TIWARI Vs. VIJAY KUMAR

JUDGEMENT

(1.) This is defendant's Second Appeal filed under Section 100 of CPC against the judgment and decree dated 02.05.2007, passed by the District Judge, Rajnandgaon, in Civil Appeal No. 35-A/2006. Facts in brief are that: plaintiffs/respondents filed a suit for declaration and injunction. The suit was contested by the appellants/defendants.

(2.) The trial court framed following issues :

(3.) The parties led evidence.