BABULAL Vs. BOOTI BAI

JUDGEMENT

(1.) Heard on admission.

(2.) This Second Appeal under Sec. 100 of Civil Procedure Code, has been filed by the appellant against the judgment and decree dtd. 25/8/2008 passed by Second Additional District Judge (FTC) Manen-dragarh, District Korea in Civil Appeal No. 17-A/2007 affirming the judgment and decree dtd. 6/7/2006 passed by Civil Judge Class-I, Manendragarh in Civil Suit No. 2-A/2001 for declaring the judgment and decree passed in 25-A/1999 to be illegal.

(3.) For the sake of convenience, parties hereinafter will be referred to as per their status shown in the Civil suit No. 2-A /2001 before the trial Court.