SHASHI KUMAR SINGH Vs. SAMAY LAL PASI (DIED)

JUDGEMENT

(1.) Heard on admission.

(2.) The defendant has filed the Second Appeal under Sec. 100 of the C.P.C. challenging the judgment and decree dtd. 6/9/2012 passed by the learned First Additional District Judge, Manendragarh at Baikunthpur District - Korea in Civil Appeal No. 13-A/2012, by which learned First Additional District Judge has affirmed the judgment dtd. 17/11/2008 and decree dtd. 21/11/2008 passed by the Civil Judge Class -2, Baikunthpur, District - Korea in Civil Suit No. 15-A/2007 by which learned Civil Judge Class-2, Baikunthpur has allowed the suit for declaration and injunction.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 15-A/2007.