(1.) This second appeal has been filed by the appellant/plaintiff under Sec. 100 of the C.P.C. against judgment and decree dtd. 22/8/2003 passed by First Additional District Judge, Surajpur (C.G.) in Civil Appeal No. 8A/2003 (Narayan Vs. Guranjan and others) affirming the judgment and decree dtd. 30/7/2002 passed by Civil Judge Class-II, Surajpur (C.G.) in Civil Suit No. 42A/1997 by which the learned trial Court has dismissed the suit filed by the plaintiff.
(2.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 42A/1997 which was filed for declaration of title and partition.
(3.) The instant Second Appeal is admitted for hearing by this Court vide its order dtd. 7/11/2016 on framing substantial question of law and on additional substantial question of law framed on 19/8/2021, which are as under:-
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