RAMLAL Vs. BULAKI

JUDGEMENT

(1.) The second appeal has been filed by the appellant/plaintiff under Sec. 100 of the C.P.C. against judgment and decree dtd. 12/7/2010 passed by First Additional District Judge, Surajpur, District- Surguja (C.G.) in Civil Appeal No. 55A/2011 (Ramlal Vs. Bulaki and others) affirming the judgment and decree dtd. 12/7/2010 passed by Second Civil Judge Class-II, Surajpur, District- Surguja (C.G.) in Civil Suit No. 192A/2008.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 192A/2008 which was filed for declaration of title and for grant of permanent injunction.

(3.) This second appeal has been admitted for hearing by this Court vide order dtd. 28/6/2021 on the following substantial question of law:-