SHAILJA BAI Vs. KAUSHAL KUMAR RAI

JUDGEMENT

(1.) This second appeal under Section 100 of the Code of Civil Procedure, 1908 (for short `the Code') is directed against the judgment & decree dated 2-9-99 passed by the 2nd Additional District Judge, Bilaspur in Civil Appeal No.44- A/98 affirming the judgment & decree dated 28-8-97 passed by the 4th Civil Judge Class-I, Bilaspur in Civil Suit No.340- A/92, whereby learned Civil Judge Class-I has decreed the suit for declaration of partition deed as nominal, declaration of ownership of the property and permanent injunction in favour of the plaintiffs/respondents.

(2.) The present second appeal has been admitted for consideration on the following substantial questions of law: -

(3.) The appellants have filed an application for framing additional substantial questions of law and after hearing on the said application it has been directed by this Court vide order dated 26-3-2009 that the application shall be heard at the time of final hearing of the appeal.