SOMA DEVI Vs. JITENDER PAL AND OTHERS

JUDGEMENT

(1.) This appeal has been filed against judgment and decree passed by learned District Judge, Bilaspur dated 19.10.2006 in Civil Appeal No. 109 of 2005, vide which judgment the learned appellate court has reversed the judgment and decree passed by the Court of learned Civil Judge (Sr. Division), Bilaspur, Distt. Bilaspur dated 1.10.2005 in Civil Suit No. 66/1 of 2003.

(2.) This appeal was admitted on 20.6.2008, on the following substantial question of law:-

(3.) Brief facts necessary for adjudication of the present case are mentioned here-in-below.