(1.) Heard on admission.
(2.) This is plaintiff's Second Appeal under Sec. 100 of the C.P.C. challenging the judgment and decree dtd. 19/12/2013 passed by the learned Additional District Judge, Kunkuri District - Jashpur in Civil Appeal No. 2/2009, by which learned Additional District Judge has dismissed the appeal and affirmed the judgment and decree dtd. 20/2/2009 passed by the Civil Judge Class -2, Kunkuri, District - Jashpur in Civil Suit No. 9-A/2008.
(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 9-A/2008 before the trial Court.