PARDESHI Vs. SHANTI BAI

JUDGEMENT

(1.) THE appellant/Defendant has filed this second appeal being aggrieved by the judgment and decree dated 14.11.1996 passed by the Fourth Additional District Judge, Rewa in Civil Appeal No.11A/94 whereby the judgment and decree dated 29.4.1994 passed by the Civil Judge Class -II, Mouganj, District Rewa in Civil Suit No.42A/88, decreeing the suit filed by the respondent/Plaintiff has been set aside.

(2.) THE brief facts, leading to the filing of the present appeal, are that the erstwhile respondent/Plaintiff, who is now represented by her legal representatives, had filed a suit against the appellant Pardeshi (since deceased and represented by his legal representatives) for declaration and permanent injunction as well as for possession after demolishing the house standing thereon in respect of 0.20 acres of Khasra No.422/2.

(3.) THIS Court has admitted this second appeal on the following substantial questions of law: -