GOBIND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeals, by special leave, are directed against the judgment dtd. 12/8/2009, and the subsequent judgment rendered in review on 15/3/2011, by the High Court of Madhya Pradesh, Bench Gwalior, [Hereinafter, referred to as "High Court".] in First Appeal No. 80 of 1996 and Review Petition No. 300 of 2009, respectively whereby the appeal filed by the Union of India was allowed and the review of the appellant was dismissed. By the aforesaid orders, the judgment and decree dtd. 25/3/1996 passed by the Court of the Vth Additional District Judge, Gwalior [Hereinafter, referred to as "Civil Court".], in Civil Suit No. 5-A of 1990 was set aside and the suit was dismissed.

(2.) The appellants [Hereinafter, referred to as "appellant-plaintiffs".] herein instituted in Civil Suit No. 5-A of 1990, seeking a declaration of title and a decree of permanent injunction against the defendants [ Hereinafter, referred to as "respondent-defendants".]. Respondent Nos. 1 to 4 were arrayed as defendant Nos. 1 to 4, respectively, in the said suit.

(3.) The facts, insofar as they are necessary for the disposal of the present appeals, are set out hereinafter: -