GHUDAU RAM Vs. BADARU

JUDGEMENT

(1.) The substantial questions of law involved and to be answered by this Court in this appeal are as under:

(2.) The trial Court by its judgment and decree dated 30-1-1999 granted a decree that the order of Tahsildar, Kondagaon, District Bastar dated 29-11-1996 (Ex. P-7) is null and void and further directed to defendant No. 1 to hand over peaceful possession of the suit land to the plaintiffs.

(3.) Defendant No. 1 challenged the judgment and decree granted by the trial Court in first appeal preferred under Section 96 of the Code of Civil Procedure, 1908 (henceforth 'the CPC') before the first appellate Court. The first appellate Court by the impugned judgment and decree affirmed the judgment and decree passed by the trial Court resulting into filing of the instant appeal by defendant No. 1 under Section 100 of the CPC.