RAMDAS Vs. NOHAR DAS

JUDGEMENT

(1.) The appellants/defendants have filed the Second Appeal under Sec. 100 of the C.P.C. challenging the judgment and decree dtd. 6/1/1999 passed by the learned Additional District Judge, Sakti District - Bilaspur in Civil Appeal No. 14-A/97, by which learned Additional District Judge, Sakti has allowed the appeal setting aside the judgment and decree dtd. 28/2/1997 passed by the Second Civil Judge Class -2, Sakti, District - Bilaspur in Civil Suit No. 48-A/89 by which learned Second Civil Judge Class-2 has dismissed the suit on count that the plaintiff has failed to prove their possession.

(2.) The appeal was admitted on 6/8/1999 on the substantial question of law as under :-

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 48-A/89.