TARANGA SUNA Vs. AMARA SUNA

JUDGEMENT

(1.) The 2nd appeal has been preferred against the confirming judgment.

(2.) The appellant of this 2nd appeal was the sole plaintiff before the trial court in the suit vide T.S. No.82 of 1995 and he was the sole appellant before the 1st appellate court in the 1st appeal vide T.A. No.24 of 1998. The respondents of this 2nd appeal were the defendants before the trial court in the suit vide T.S. No.82 of 1995 and they were the respondents before the 1st appellate court in the 1st appeal vide T.A.

(3.) The suit of the plaintiff(appellant in this 2nd appeal) against the defendants (respondents in this 2nd appeal) vide T.S. No.82 of 1995 was a suit for declaration and confirmation of possession.