DAYA SHANKAR SINGH Vs. UMA SHANKAR SINGH

JUDGEMENT

(1.) This second appeal, under Section 100 of the Code of Civil Procedure, 1908, has been placed for hearing under Order XLI Rule 11 of the Code of Civil Procedure, 1908.

(2.) Aggrieved by the judgment and decree, dated 25.02015, passed by learned Additional District Judge VII, Rohtas, at Sasaram, in Title Appeal No. 73 of 1994, whereby he has modified the judgment and decree, dated 30.06.1994, passed by learned Munsif II, Rohtas, at Sasaram, in Title Suit No. 74 of 1989, the present second appeal has been filed by the appellant, who was defendant before the Trial Court and respondent before the appellate court below.

(3.) The respondent (plaintiff) had filed Title Suit No. 74 of 1989, seeking following reliefs:-