RAVI SHANKAR Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) BEING aggrieved by the dismissal of Civil Appeal No. 23-A of 2000 by the Additional District Judge, Mungeli vide judgment and decree dated 22.2.2002 affirming the judgment and decree dated 15.09.2000 passed by the Civil Judge Class-I, Mungeli in Civil Suit No.24-A of 1978 decreeing the suit for possession of suit land, the appellant/defendant has preferred this Second Appeal.

(2.) IN this appeal, the following facts are not disputed :

(3.) APPELLANT /defendant resisted the suit on the ground that Chandan Bai was in need of money to repay the bank loan and a loan taken from one Kamta Prasad as also for her personal and agricultural expenses, and therefore had, on 21-09-1972 after receiving consideration of Rs. 14,500/-, executed a registered sale deed in his favour and had put him in possession of the suit land.