STATE OF CHHATTISGARH Vs. RAMAVTAR GOYAL

JUDGEMENT

(1.) This appeal has been preferred by the appellants/defendants under Sec. 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as the 'CPC') questioning the legality and propriety of the judgment and decree dtd. 18/2/2020 passed by the learned District Judge, Rajnandgaon (C.G.) in Civil Appeal No.91-A/2019, whereby the lower appellate Court has allowed the appeal filed by the respondent/ plaintiff and set aside the judgment and decree dtd. 10/7/1987 passed by the Civil Judge, Class-I, Rajnandgaon (C.G.) in Civil Suit No. 183A/1986 whereby the suit filed by the plaintiff has been decreed in defendant's favour.

(2.) The parties to this appeal shall be referred to hereinafter as per their description in the civil suit.

(3.) This appeal has been admitted by this Court on 5/3/2021 on the following substantial questions of law:-