DULARAM Vs. JASHPAL SINGH

JUDGEMENT

(1.) Heard, on admission. For sake of convenience, the parties shall be referred to according to their array in the suit. This is plaintiff's Second Appeal against the judgment and decree dated 4.10.2010 passed by 4th Additional District Judge, (FTC), Raigarh in Civil Appeal No. 15-A/2007, affirming the judgment and decree dated 21.03.2005 passed by 2nd Civil. Judge, Class II, Raigarh in Civil. Suit No. 57-A/2005, dismissing the plaintiff's suit.

(2.) Facts necessary for disposal of this appeal are as under:--

(3.) Feeling aggrieved & dissatisfied with the judgment & decree passed by the trial Court, plaintiff filed first appeal before the first appellate Court.