LAWS(CHH)-2014-3-53

KISHAN SHUKLA Vs. DEBNATH

Decided On March 10, 2014
Kishan Shukla Appellant
V/S
Debnath Respondents

JUDGEMENT

(1.) This is plaintiff's Second Appeal under Section 100 of the Code of Civil Procedure (for short 'the CPC) against the judgment and decree dated 30.01.2001 passed by Additional District Judge, Mungeli in Civil Appeal No. 18-A/98, affirming the judgment and decree dated 15.09.1998 passed by Civil Judge, Class I, Mungeli in Civil Suit No. 68-A/97, dismissing the suit.

(2.) The trial Court, by its judgment & decree, dismissed the suit holding that plaintiff has failed to prove his ownership in the suit property.

(3.) The plaintiff preferred first appeal thereagainst. The first appellate court, after re-appreciating the entire evidence adduced in the case, affirmed the judgment and decree passed by the trial court, leading to filing of this Second Appeal under Section 100 of the Code of Civil Procedure.