MUZAFFAR HUSAIN Vs. KASTURILAL SHARMA

JUDGEMENT

(1.) Since both appeals are arising out of same suit and appeal, they are heard analogously and are being disposed of by this common judgment.

(2.) Heard on admission.

(3.) Second Appeal No. 178 of 2023 has been preferred by the plaintiff under Sec. 100 of the Code of Civil Procedure, 1908 questioning the legality and propriety of the judgment and decree dtd. 5/10/2021 passed by First Additional District Judge, Raipur (C.G.) in Civil Appeal No.114-A/2019 to the extent the learned appellate Court has affirmed the judgment and decree dtd. 7/9/2019 passed by learned Second Civil Judge Class-I, Raipur in Civil Suit No. 16A/2012 by which the decree of eviction has been passed against the plaintiff.