NAGAR PANCHAYAT Vs. TARABAI

JUDGEMENT

(1.) This second appeal has been filed by the defendants under Sec. 100 of the C.P.C. against judgment and decree dtd. 5/2/2015 passed by Additional District Judge, Gariyaband, District- Gariyaband (C.G.) in Civil Appeal No. 14-A/2013 (Smt. Tarabai & others Vs. Nagar Panchayat Rajim & others) by which the appeal preferred by the plaintiffs have been allowed and the judgment and decree dtd. 18/10/2013 passed by Civil Judge Class-II, Rajim, District- Gariyaband (C.G.) in Civil Suit No. 63-A/2008, has been set aside.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 63-A/2008.

(3.) The instant Second Appeal has been admitted for hearing by this Court vide order dtd. 28/4/2025 on following substantial questions of law:-