LULI BAI Vs. SON BAI

JUDGEMENT

(1.) This is defendant 's No.1 Second Appeal filed under Sec. 100 of CPC against the judgment and decree dtd. 2/7/2004, passed by 2nd Additional District Judge (FTC), Mungeli, District Bilaspur, in Civil Appeal No.3-A/2003 reversing the judgment and decree dtd. 31/10/2003 passed by Civil Judge, Class-I, Mungeli in Civil Suit No. 103-A/1997, whereby, the plaintiff's suit has been decreed.

(2.) For the sake of convenience, parties would be referred to as per their description shown in the plaint filed before the trial Court.

(3.) The Instant appeal has been admitted by this Court on 27/8/2004 on the following substantial questions of law:-