MANGALA Vs. DHURUWA

JUDGEMENT

(1.) This is plaintiffs' second appeal filed under Section 100 of CPC against the judgment and decree dated 21.01.2003 passed by the 7th Additional District Judge (F.T.C.), Durg in Civil Appeal No.3-A/2002 affirming the judgment and decree dated 05.03.1993 passed by 6th Civil Judge, Class-2, Durg in Civil Suit No. 123A/1991.

(2.) Facts of the case, in brief, are as follows:

(3.) This Court, vide order dated 01.07.2010, admitted the appeal on the following substantial questions of law: