MURARI SAHU Vs. TARNI SAHU

JUDGEMENT

(1.) Heard on admission.

(2.) The second appeal has been filed by the appellant/defendant under Sec. 100 of the C.P.C. against judgment and decree dtd. 14/7/2021 (Annexure A/1) passed by District Judge, Bemetara, District- Bemetara (C.G.) in Civil Appeal No. 08A/2020 (Murari Sahu and others v. Tarni Sahu and others) affirming the judgment and decree passed by Second Civil Judge Class-II, Bemetara, District- Bemetara (C.G.) in Civil Suit No. 01-A/2017 on 24/12/2019 (Annexure A/2).

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 1- A/2017 which was filed for declaration of title partition and permanent injunction.