TARACHAND Vs. SHYAMLAL (DEAD)

JUDGEMENT

(1.) This is defendant's Second Appeal preferred under Sec. 100 of CPC against the judgment and decree dtd. 13/4/2007 passed by Additional District Judge (FTC) Pendraroad District Bilaspur (CG) in Civil Appeal No. 22-A/2003 arising out of judgment and decree dtd. 27/9/2003 passed by Civil Judge, Class-II, Pendraroad District Bilaspur in Civil Suit No. 105-A/2002 by which learned District Judge allowed the appeal and held that appellant and the defendants are the joint owner of the Khasra No. 178, area 1.00 acres, khasra no. 199 area 0.54 acres, khasra no. 200 area 1.05 acers and khasra no. 201 area 0.68 dismissal, total khasra 2, 3.18 acres and has directed the parties to partition the property as per Sec. 178 of the land Revenue Code.

(2.) This second appeal preferred by the defendant was admitted for hearing on 20/11/2019 by formulating the following substantial question of law: -

(3.) For the sake of convenience, parties hereinafter will be referred to as per their status shown in the Civil suit No. 105-A/2002 before the trial Court.