SUBHASH CHANDRA AGRAWAL Vs. RAKESH KUMAR AGRAWAL

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and decree dtd. 24/11/2018 passed by the Second Additional District Judge, Korba, in civil suit No.1-A/2017 whereby the suit has been decreed in favour of the plaintiffs.

(2.) The suit was filed by Rakesh Kumar Agrawal and Smt. Bhumika Devi Agrawal, plaintiffs, with the pleading, inter alia, that :

(3.) The defendants No.1 to 3 on the contrary stated that :