GOVERDHAN Vs. JAGANNATH

JUDGEMENT

(1.) Heard on admission.

(2.) This second appeal has been filed by the appellants/defendants under Sec. 100 of the C.P.C. against judgment and decree dtd. 7/1/2016 passed by First Additional District Judge, Raigarh, District- Raigarh (C.G.) in Civil Appeal No. 202800000342015 [Jagannath Vs. Samari and others], allowing the appeal filed by the plaintiff against the judgment and decree dtd. 5/2/2015 passed by Civil Judge Class-I, Gharghoda, District- Raigarh (C.G.) in Civil Suit No. 12A/2007 by which the learned trial Court has dismissed the suit filed by the plaintiff.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 12A/2007 which was filed before the trial Court for declaration of title, possession and for grant of permanent injunction.