JAI PRAKASH TIWARI Vs. ONKAR

JUDGEMENT

(1.) The present second appeal is preferred by the plaintiffs/ appellants under Sec. 100 of the C.P.C. against judgment and decree dated 08.08.2011 passed by Additional District Judge, Janjgir, District- Janjgir-Champa (C.G.) in Civil Appeal No. 04-A/08 (Jai Prakash and others Vs. Onkar and others) affiring the judgment and decree passed by Civil Judge, Janjgir in Civil Suit No. 106A/2003 on 11/03/2008.

(2.) The instant Second Appeal is admitted for hearing by this Court on 26.04.2017 on following substantial question of law:-

(3.) The brief facts, as reflected from the plaint averment, are that the plaintiff has filed Civil Suit No. 63A/98 wherein the plaintiff has claimed for declaring the order dated 14.10.1991 passed by the revenue court in case of Arra Bai Vs. Vishnu Prasad and others. Alternatively, it was also prayed that the plaintiff be declared half share of suit land measuring 11.20 acres. It has also been prayed that the plaintiff be also granted joint possession along with defendant No. 1 in suit land.