KHEMLALI SAO Vs. SOHAGI DEVI

JUDGEMENT

(1.) Order No. 5/dtd.: 12/4/2024 This Second Appeal has been preferred by the defendant in T.S No. 90 of 2009.

(2.) T.S No. 90 of 2009 was instituted by Most. Sohagi Devi for a declaration of her right, title and interest over a piece of land measuring 12 1/2 decimals of land out of 31 1/2 decimals of land comprised in Plot No. 3379 under Khata No. 42; described under Schedule-B. The suit was decreed vide judgment dtd. 26/3/2018 and a decree thereon was prepared on 9/4/2018.

(3.) The judgment and decree in T.S No. 90 of 2009 were put to challenge by the appellant in Civil Appeal No. 39 of 2018 and that has been dismissed by a judgment dtd. 29/9/2023 and decree thereon was prepared on 18/10/2023.