VINOD JAISWAL Vs. KAUSHALYA BAI

JUDGEMENT

(1.) Heard on Admission.

(2.) The appellant/plaintiff has challenged the judgment and decree dtd. 28/8/2017 passed by the VIIth Additional District Judge, Bilaspur whereby Civil Appeal No.17A/17 preferred by the appellant/plaintiff was dismissed and counter appeal bearing Civil Appeal No.73A/17 preferred by respondents/defendants No.1 to 3 was allowed.

(3.) For the sake of convenience, the parties shall be referred hereinafter as per their status before the learned Civil Court.