SMT. RUBI RAI TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal has been filed against the judgment dtd. 9/2/2018 (decree signed on 23/2/2018) passed by learned District and Additional Sessions Judge-X, Jamshedpur in Civil Appeal No.03 of 2017 whereby the learned 1st appellate court dismissed the appeal preferred by the appellant. The trial court judgment dtd. 20/12/2016 (decree signed on 3/1/2017) was passed by learned Civil Judge (Senior Division)-I, Jamshedpur in Title Suit No.11 of 2006 whereby the learned trial court had dismissed the suit of the plaintiff.

(2.) The suit was filed for the following reliefs:

(3.) The following substantial questions of law were framed by this Court vide order dtd. 30/1/2023: