MANOHAR SHESH Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) By this second appeal preferred under Section 100 of the Code of Civil Procedure, 1908 (for short 'CPC'), the appellants herein have challenged the legality and propriety of the judgment and decree passed by District Judge, Raipur in Civil Appeal No.2-A/2007, reversing the judgment and decree passed by 8th Additional Civil Judge, Class-2, Raipur in Civil Suit No.193-A/97.

(2.) The substantial questions of law involved, formulated and to be answered in the second appeal preferred by appellants herein are as under:-

(3.) In order to answer the aforesaid substantial questions of law, the imperative facts required to be noticed are as under:- (For the sake of convenience, parties will be hereinafter referred to as per their status shown in the plaint) .