BESRI DEVI & ORS Vs. RAMKU & ORS

JUDGEMENT

(1.) By way of this appeal, the appellant has challenged the judgment and decree passed by the Court of learned District Judge, Bilaspur in Civil Appeal No.99/95 dated 17.3.2003, vide which learned Appellate Court while allowing the appeal filed by the appellant therein set aside the judgment and decree passed by the Court of learned Sub Judge First Class, Ghumarwin, District Bilaspur in Case No.190-1 of 1988 titled Smt. Ramku Vs. Smt. Rameshwaru and others dated 31.3.1995, whereby the learned Trial Court had dismissed the suit filed by the plaintiff Smt. Rumku.

(2.) This appeal was admitted on 5.9.2003 on the following substantial question of law:

(3.) Thereafter on 9.5.2018, during the pendency of the appeal, following additional substantial questions of law were framed and the learned counsel for the parties were also heard on the said substantial questions of law:-