GHASIYA Vs. RAJENDRA

JUDGEMENT

(1.) Heard on admission.

(2.) This second appeal has been filed by the appellants/defendants under Sec. 100 of the C.P.C. against judgment and decree dtd. 10/5/2011 passed by Second Additional District Judge, Jagdalpur at Kondagaon (C.G.) in Civil Appeal No. 2A/2011 [Ghasiya and another Vs. Bhola (dead) through Lrs.], affirming the judgment and decree dtd. 28/11/2006 passed by Civil Judge Class-II, Narayanpur, District- Bastar (C.G.) in Civil Suit No. 3A/2000.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 3A/2000 which was filed before the trial Court for declaration of title and possession.