JAGESHAR DEWANGAN Vs. TEEKAM DEWANGAN

JUDGEMENT

(1.) This is defendants' first appeal filed against the judgment and decree dated 01.07.2015 passed by the District Judge, Rajnandgaon in Civil Suit No. 45A/2012.

(2.) Facts in a nutshell, giving rise this appeal are as under : -

(3.) The suit was filed by the plaintiffs claiming relief for declaration, permanent injunction and partition seeking 4/5 share in the suit land. It is the plaintiffs' case that the suit land total 09 khasra area 2.12 acre, situated in village Joratarai, Tehsil and District ­ Rajnandgaon was recorded in the name of defendant/appellant No.1 and same was being transferred to defendant/appellant Nos. 2 & 3, through registered sale deed dated 14.12.2011 vide Ex.P -2.