KRISHNA BAI Vs. STATE OF C.G.

JUDGEMENT

(1.) The instant is a plaintiff's second appeal. The challenge is to the judgment and decree dtd. 22/4/2013 passed by the 2nd Additional District Judge Baloda Bazar District Raipur in Civil appeal No. 9- A/2013.

(2.) Vide the said judgment and decree, the learned first Appellate Court has affirmed the judgment and decree of the Trial Court dtd. 9/1/2008 passed by the Civil Judge Class II Baloda Bazar District Raipur in Civil Suit No. 100-A/2001.

(3.) The Trial Court had vide the said judgment rejected the suit for declaration of title and permanent injunction and also rejected this suit seeking declaration of the action on the part of the Competent Authority under the Madhya Pradesh Ceiling on Agricultural holdings Act 1960 dtd. 20/7/1983 to be null and void.