GODAWARI BAI Vs. GOVERDHAN SAHU

JUDGEMENT

(1.) Heard on admission.

(2.) This appeal has been filed under Sec. 100 of the Code of Civil Procedure, 1908 ( for short 'CPC") has been filed by the appellant/plaintiff.

(3.) Being aggrieved by the judgment and decree dtd. 29/4/2016 passed in Civil Appeal No.12-A/2014, arising out of the judgment and decree dtd. 28/2/2014, pased by the Civil Judge Class-2, Mungeli, District Mungeli, passed in Civil Suit No. 36-A/2013.