SHANTILAL KUMAT Vs. BHUJAN SINGH

JUDGEMENT

(1.) Heard.

(2.) Challenge in this appeal is to the judgment and decree dtd. 13/11/2014 against dismissal. The suit was filed by the appellants/plaintiffs for declaration and to confer title on the basis of possession and prayer was also made for permanent injunction not to disturb the possession.

(3.) In this appeal, respondents 1 and 2 remained ex-parte despite service of notice by way of publication.