RAVINDRA NATH Vs. VIDHAN RAY AND ORS.

JUDGEMENT

(1.) As the court proceedings for Saturday i.e. the 03.10.2020, are judicially suspended, but with the prior permission of Hon 'ble the Acting Chief Justice and after the case being notified for under the head of "Dictation of Judgment ", the second appeal is listed today.

(2.) Prior to its notifying the present Second Appeal to be listed for dictation of judgment today, the notification has been extended to the counsel for the parties in the exercise of powers under Order 41 Rule 12 of the C.P.C.

(3.) This is a plaintiff 's/appellant 's second appeal, wherein he has questioned the appellate courts judgment dated 12.02.2015, as has been passed by the court of Additional District Judge, Khatima, District Udham Singh Nagar, in Civil Appeal No.61 of 2009, Vidhan Ray vs. Ravindra Nath and others. By virtue of the judgment impugned dated 12.05.2012, which is under challenge, the appellate court has allowed the appeal of the defendants/respondents, and as a consequence thereto it has reverse the judgment and decree dated 31.10.2009, as was rendered by the court of Civil Judge (Jr. Div.), Khatima District Udham Singh Nagar in Civil Suit No.22 of 2004, Ravindra Nath vs. Vidhan Ray and another.