AFZAL HUSSAIN (DEAD) Vs. AMIR MOHD

JUDGEMENT

(1.) Heard.

(2.) This is a second appeal filed by the defendant under Section 100 of C.P. Code against the judgment and decree dated 29.10.1996 passed by Third Additional Judge to the Court of District Judge, Durg in Civil Appeal No. 85A/1994, which in turn arise out of judgment and decree dated 23.09.1993 passed by Fourth Civil Judge Class-11, Durg in Civil Suit No. 14A/87.

(3.) By the impugned judgment and decree, the First Appellate Court reversed the judgment and decree passed by the Trial Court which had decreed plaintiffs suit for eviction against the defendant in relation to suit house and while reversing the Trial Court's judgment and decree, dismissed the plaintiff's suit.