SUDAMA YADAV Vs. JAGDISH

JUDGEMENT

(1.) Heard on admission.

(2.) The second appeal has been filed by the appellants/plaintiffs under Sec. 100 of the C.P.C. against judgment and decree dtd. 4/5/2012 passed by Second Additional District Judge, Ambikapur, District- Surguja (C.G.) in Civil Appeal No. 116A/2011 (Sudama Yadav and others Vs. Jagdish and others) affirming the judgment and decree dtd. 23/2/2008 passed by Civil Judge Class-II, Sitapur, District- Surguja (C.G.) in Civil Suit No. 40A/2007, which has been filed by the plaintiffs for declaration of title and permanent injunction.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 40A/2007 which was filed by the plaintiffs for declaration of title and permanent injunction.