GHASIYA Vs. GANGOTRI BAI

JUDGEMENT

(1.) This second appeal was admitted for hearing vide order dtd. 4/2/2015 on the following substantial question of law:

(2.) Defendant No.1 has challenged the judgment and decree passed by the learned Additional District Judge, Bemetara, District Bemetara, Chhattisgarh, in Civil Appeal No. 33A of 2011 dtd. 12/3/2014 whereby the civil appeal filed by defendant No.1 was dismissed and the judgment and decree passed by the learned trial Court was affirmed.

(3.) The plaintiffs instituted a suit for declaration of title and possession over lands bearing Survey Nos. 358/2, 309/3, 542 & 692/2, admeasuring 0.15, 0.09, 0.07 & 0.04, a total of 0.35 hectares situated at Village Lolesara, Tehsil and Police Station Saja, District Durg, Chhattisgarh.