RAMASRAY KASHYAP Vs. KISHAN KASHYAP

JUDGEMENT

(1.) Heard on admission.

(2.) This Second Appeal has been preferred by the defendant No. 3 under Sec. 100 of the Code of Civil Procedure, 1908 questioning the legality and propriety of the judgment and decree dtd. 17/3/2016 passed by Sixth Additional District Judge, Bilaspur (C.G.) in Civil Appeal No. 52A/2013, by which the lower appellate Court has partly allowed the appeal and set aside the judgment and decree dtd. 30/4/2011 passed by learned Fifth Civil Judge Class-II, Bilaspur in Civil Suit No. 12A/2010 and also dismissed the cross appeal filed by the defendant No. 3.

(3.) The parties to this appeal shall be to referred hereinafter as per their description before the trial Court.