RAM CHARAN Vs. SUKHRAM

JUDGEMENT

(1.) This is plaintiffs' Second Appeal under Sec. 100 of the C.P.C. challenging the judgment and decree dtd. 21/4/2009 passed by the learned Second Additional District Judge (F.T.C.), Surajpur District - Sarguja in Civil Appeal No. 1-A/2008, by which learned Second Additional District Judge has dismissed the appeal affirming the judgment and decree dtd. 29/2/2008 passed by the Civil Judge Class-2, Surajpur, District - Sarguja in Civil Suit No. 21-A/2008.

(2.) The appeal was admitted on 22/7/2020 on the following substantial question of law :-

(3.) During the midst of the arguments another substantial question of law emerged for determination of this Court is whether both the courts below were justified in not applying the provisions of Hindu Succession Act on the facts and circumstances of the case?