BHAGWAT Vs. NARMADA BAI

JUDGEMENT

(1.) This is defendant No.1 Second Appeal preferred under Sec. 100 of CPC against the judgment and decree dtd. 14/10/2014 passed by 1st Additional District Judge Janjgir in Civil Appeal No. 86-A/2010 arising out of judgment and decree dtd. 28/10/2010 passed by Civil Judge, Class-II, Pamgarh, District janjgir Champa in Civil Suit No. 166-A/2007 by which learned District Judge has reversed the judgment and decree of the trial Court by partly allowing the appeal declaring the title of the plaintiff Narmada Bai to the extent of 1/2 of the share in the suit land.

(2.) For the sake of convenience, parties hereinafter will be referred to as per their status shown in the Civil suit No. 166-A/2007 before the trial Court.

(3.) The appeal was admitted on 5/10/2015 on the following substantial questions of law:-