NAGENDRA CHAUDHARY Vs. NAGAR PALIKA PARISHAD DALLIRAJHARA

JUDGEMENT

(1.) This appeal has been preferred by the appellant/plaintiff 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. 24/3/2015 passed by the learned 2nd Additional District Judge, Balod (C.G.) in Civil Appeal No.82-A/2014, whereby the learned first appellate Court has dismissed the appeal filed by the plaintiff and affirmed the judgment and decree dtd. 25/6/2014 passed by learned Civil Judge, Class-II, Dallirajhara, District - Balod (C.G.) in Civil Suit No. 1-A/14 by which the suit has been dismissed by invoking its power under Order VII Rule 11A of the CPC.

(2.) The parties to this appeal shall be referred to hereinafter as per their description in the Civil Suit before the learned trial Court.

(3.) Brief facts:-