NANKIDAI Vs. VIJAY LAL

JUDGEMENT

(1.) This second appeal has been filed by the appellants/plaintiffs under Sec. 100 of the C.P.C. against judgment and decree dtd. 14/8/2012 passed by Additional District Judge, Sarangarh, District- Raigarh (C.G.) in Civil Appeal No. 04A/2011 (Vijay Lal and others Vs. Nanki Dai and others) whereby the judgment and decree dtd. 30/3/2011 passed by Civil Judge Class-I, Sarangarh, District- Raigarh (C.G.) in Civil Suit No. 52A/2011 for declaration of title and possession of the suit property mentioned in Schedule- C and D of the plaint, has been set aside.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 52A/2011 which was filed for declaration of title and possession of the suit property.

(3.) The instant Second Appeal is admitted for hearing by this Court vide its order dtd. 8/11/2012 on the following substantial question of law:-