LAWS(CHH)-2022-5-17

SULAXANI Vs. SATTAR ALI

Decided On May 02, 2022
Sulaxani Appellant
V/S
SATTAR ALI Respondents

JUDGEMENT

(1.) This second appeal has been filed by the appellants/defendants under Sec. 100 of the C.P.C. against judgment and decree dtd. 20/9/2007 passed by District Judge, Korea (Baikunthpur) (C.G.) in Civil Appeal No. 07A/2006 (Old Case No. 08A/2005) (Sattar Ali Vs. Jasimuddin and others) setting aside the judgment and decree dtd. 29/3/2005 passed by Civil Judge Class-II, Baikunthpur, District- Korea (C.G.) in Civil Suit No. 13A/2002 for declaration and possession of the suit property i.e. agricultural land bearing Khasra No. 685, 782 and 920 area admeasuring 0.25, 0.10 and 0.65 R.A. respectively situated at Village- Targawan, Patwari Halka No. 24, Revenue Circle- Patana, District-Baikunthpur (C.G.)

(2.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 13A/2002 which was filed for declaration and possession of the suit property.

(3.) The instant Second Appeal is admitted for hearing by this Court vide its order dtd. 11/8/2010 on following substantial questions of law:-