MADAN MOHAN SAHU Vs. SUSHILA SAHU

JUDGEMENT

(1.) This 2nd Appeal has been preferred against the reversing Judgment.

(2.) The appellant in this 2nd Appeal was the defendant before the Trial Court in the suit vide T.S. No.1 of 1987 and respondent before the First Appellate Court in the 1st Appeal vide T.A. No.2 of 1989. The respondent in this 2nd Appeal was the plaintiff before the Trial Court in the suit vide T.S. No.1 of 1987 and appellant before the 1st Appellate Court in the 1st Appeal vide T.A. No.2 of 1989.

(3.) The suit of the plaintiff (respondent in this 2nd Appeal) vide T.S. No.1 of 1987 was a suit for partition against the defendant (appellant in this 2nd Appeal).