BUTAKI BAI Vs. SUKHBATI

JUDGEMENT

(1.) The substantial questions of law formulated and to be answered by this Court in defendants' second appeal are as under :-

(2.) The imperative facts required for determination of this second appeal are as under :-

(3.) Questioning the legal acceptability and sustainability of the impugned judgment and decree dated 28-4-2000 passed by First Additional District Judge, Bastar at Jagdalpur in Civil Appeal No. 14-A/1997, the defendants No. 1 to 7 filed this second appeal under Section 100 of the C.P.C., in which, substantial questions of law has been formulated as mentioned in opening paragraph of this judgment.