BARULA Vs. SUMAN RAMAJI TEKAM

JUDGEMENT

(1.) The present appellant being aggrieved by the judgment and order dtd. 18/7/2023 passed by the learned District Judge, Chandrapur in Regular Civil Appeal No.47/2016 preferred the present appeal.

(2.) This Court after hearing the appellant in the matter, by order dtd. 11/6/2024 framed the following substantial question of law :

(3.) In the light of question of law framed by this Court, some material facts of the suit are necessary to be discussed in the matter. For the sake of convenience the appellant is hereinafter referred to as 'Plaintiff' and respondents as 'Defendants'.