JHUNNU LAL Vs. RAMSUNDAR

JUDGEMENT

(1.) Heard on admission.

(2.) This second appeal has been filed by the appellants/defendants No. 1, 3 and 4 under Sec. 100 of the C.P.C. against judgment and decree dtd. 29/10/2018 passed by Third Additional District Judge, Surajpur, District- Surajpur (C.G.) in Civil Appeal No. 44-A/11 [Ram Sundar and others Vs. Jhunnu Lal and others], allowing the appeal filed by the plaintiffs against the judgment and decree dtd. 13/8/2009 passed by Second Civil Judge Class-II, Surajpur, District- Surguja (C.G.) in Civil Suit No. 102A/2008 by which the learned trial Court has dismissed the suit filed by the plaintiffs.

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 102A/2008 which was filed before the trial Court for declaration of title, partition, possession, for grant of permanent injunction and declaration of sale-deed dtd. 5/10/2001 to be null and void.