BALRAM Vs. NAWASO

JUDGEMENT

(1.) This second appeal has been filed by the appellant/plaintiff under Sec. 100 of the C.P.C. against judgment and decree dtd. 7/2/2011 passed by District Judge, Jashpur (C.G.) in Civil Appeal No. 24-A/2010 (Balram v. Nawaso @ Kushwanti and others) affirming the judgment and decree dtd. 8/2/2006 passed by Second Civil Judge Class-I, Jashpur Nagar, District-Jashpur (C.G.) in Civil Suit No. 58A/06 old Civil Suit No. 37A/2001.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status mentioned in Civil Suit No. 58A/06 which was filed for declaration of title and possession.

(3.) The instant Second Appeal is admitted for hearing by this Court vide its order dtd. 1/3/2021 on the following substantial question of law:-