PARVATI BAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present second appeal under Sec. 100 of the Code of Civil Procedure, 1908 has been filed by the plaintiff against the impugned judgment and decree dtd. 12/9/2016 passed by learned Additional District Judge Pendra Road, District Bilaspur in Civil Appeal No. 18-A/2015, whereby the first appeal filed by the plaintiff though has been dismissed, however, the judgment and decree passed by learned trial Court has also been set aside.

(2.) The present second appeal has been admitted on 22/10/2024 on the following substantial question of law:

(3.) The plaintiff had filed civil suit against the defendants before the learned trial Court for declaration of his title over half share of the suit land total area 2.818 hectare of 20 different khasra numbers situated at village Parasi, Patwari Halka No. 5, Tahsil Marwahi, District Bilaspur, declaring the sale deed dtd. 20/4/2010, 17/6/2011 and 30/12/2011 are null and void and also for declaring the order passed by Tahsildar Marwahi dtd. 15/6/2007 and order passed by SDO, Revenue, Pendra Road dtd. 30/4/2011 are null and void.