ASHOK KUMAR UBRANI Vs. RAMESHWAR PRASAD TIWARI

JUDGEMENT

(1.) Heard on admission.

(2.) This appeal has been preferred by the defendant 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. 10/10/2014 passed by the learned Sixth Additional District Judge, Bilaspur (C.G.) in Civil Appeal No.17-A/2014, whereby the learned first appellate Court has dismissed the appeal filed by the defendants and affirmed the judgment and decree dtd. 19/3/2007 passed by learned Third Civil Judge, Class-II, Bilaspur District Bilaspur (C.G.) in Civil Suit No. 207-A/2006.

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