CHANDRAKALA VERMA Vs. RAVINDRA GOYAL

JUDGEMENT

(1.) The appellants/plaintiffs have preferred the instant first appeal under Sec. 96 of the Civil Procedure Code (for brevity "CPC") calling in question legality, validity and correctness of judgment and decree dtd. 12/4/2019 by which the 8th Additional District Judge, Bilaspur, Chhattisgarh (for short 'trial Court') dismissed the Plaintiff's Civil Suit No.50-A/2015 finding no merit. (Parties hereinafter will be referred as per the ranking given and status shown in the suit before the trial Court)

(2.) The aforesaid challenge has been made on the following factual backdrop:-

(3.) The trial Court in paragraph No.7 of its judgment has framed as many as 5 issues and answered accordingly, which states as under:-