DOLNARAYAN Vs. TEEJMATI

JUDGEMENT

(1.) Since both the appeals are arising out of same judgment and decree dtd. 31/10/2018 passed by the Second Additional District Judge, Raigarh, in civil suit No.A/50/2011 they are being heard and decided together by this common judgment.

(2.) FA No.674 of 2018 is preferred by the defendant No.1, who was purchaser and FA No.79 of 2019 is preferred by the defendants No.2 & 3 from whom the defendant No.1 purchased the part of property.

(3.) In order to appreciate the facts, it would be necessary to show the genealogical tree of the family, which is as under : <IMG>JUDGEMENT_89_LAWS(CHH)2_2024_1.jpg</IMG>