LALCHAND SAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As the above two appeals arise out of same judgment, they are being heard and decided together by this common order.

(2.) Challenge in the above two appeals is to judgment dated 10.5.2005 and decree dated 13.6.2005 passed by learned 7th Additional District Judge (FTC) Durg in Civil Suit No.16A/02 whereby learned Additional District Judge has dismissed suit of plaintiffs/appellants in FA No.175/2005 and partly allowed counter claim of defendants No.3 to 5/appellants in FA No.119/2013.

(3.) Facts relevant for disposal of present appeals are that one Ramlal son of Chamru Sao was survived by Smt. Bhuri Bai Sao (widow), Bhola Sao (son), Lalchand Sao (son), Kamlabai Gupta (daughter) & Taramati Gupta (daughter). Lalchand Sao filed a suit under Section 8 of the MP Public Trust Act, 1971 (for short 'the Act of 1951) for following reliefs:-