DUKHDAYIBAI Vs. MATIBAI

JUDGEMENT

(1.) HEARD .

(2.) THIS is a second appeal filed by the plaintiffs under Section 100 of Code of Civil Procedure against the judgment and decree dated 25-11-1992 passed by Additional Judge to the Court of District Judge, Rajnandgaon (Link Court at Khairagarh) in Civil Appeal No. 13-A/1987 which in turn arose out of judgment and decree dated 16- 12-1986 passed by Civil Judge, Class-I, Kawardha in Civil Suit No. 97-A/1984.

(3.) SO the question arise for consideration in this appeal is whether lower appellate Court was justified in partly modifying the judgment/decree passed by the trial Court as mentioned above.