GAYATRI DEVI Vs. LEELA RAM SONI

JUDGEMENT

(1.) The present is the plaintiff's appeal under Section 100 of CPC assailing the judgment and decree dated 8.5.2002 passed by the Second Additional District Judge, Raigarh, in Civil Appeal No. 4-A/2001.

(2.) Vide the impugned judgment and decree dated 8.5.2002, the first appellate Court i.e. the Second Additional District Judge, Raigarh has reversed the judgment and decree dated 18.1.2001 passed by the Civil Court i.e. Second Civil Judge, Class-I, Raigarh, in Civil Suit No. 452- A/1996.

(3.) For the convenience sake, the parties herein shall henceforth be referred to as per their status in the Civil Suit No. 452-A/1996.