RAMAWTAAR GOENKA Vs. BAJRANG LOHIYA

JUDGEMENT

(1.) Heard on admission.

(2.) The second appeal has been filed by the appellant/plaintiff under Sec. 100 of the C.P.C. against judgment and decree dtd. 23/7/2008 passed by Eighth Additional District Judge (F.T.C.), Bilaspur (C.G.) in Civil Appeal No. 25-A/2008 (Bajrang Lohiya Vs. Ramawtaar and another) reversing the judgment and decree passed by Seventh Civil Judge Class-II, Bilaspur (C.G.) in Civil Suit No. 145A/2006 on 1/8/2007, which has been filed by the plaintiff for declaring document dtd. 30/1/1989 as forged, null and void document.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 145A/2006 which was filed for declaring the document forged.