MANOJ WADHER Vs. NAGENDRA WADHER

JUDGEMENT

(1.) Heard on I.A. No. 03/2025, which is an application for deletion of the name of respondent No. 3 from the array of cause title. On due consideration the same is allowed and the name of the respondent No. 3 be deleted from the cause title.

(2.) This is plaintiff's first appeal filed under Sec. 96 of the Code of Civil Procedure, 1908 challenging the judgment and decree dtd. 10/3/2017 (Annexure A/1) passed by learned Additional District Judge, Bhatapara, District- Baloda Bazar Bhatapara (C.G.) in Civil Appeal No. H-03A/2010 (Ashwani Kumar Sahu Vs. Bholaram) whereby the suit filed by the plaintiff for declaration of title and permanent injunction, has been rejected.

(3.) For the sake of convenience, the parties would be referred to hereinafter as per their status shown in the Civil Appeal No. H-03A/2010 filed before the trial Court.