SEVAK RAM Vs. DWIJ BAI

JUDGEMENT

(1.) This is defendants' Second Appeal filed under Sec. 100 of CPC against the judgment and decree dtd. 15/1/2015, passed by Additional District Judge, Gariaband, in Civil Appeal No.21-A/2010 partly allowing the judgment and decree dtd. 9/1/2009 passed by Second Civil Judge, Class-II, Rajim in Civil Suit No. 57-A/2008, by which, the plaintiff's suit has been decreed.

(2.) For the sake of convenience, parties would be referred to as per their description shown in the plaint filed before the trial Court.

(3.) Instant appeal has been admitted by this Court on 10/7/2015 on the following substantial question of law:-