MAHTO Vs. THEMA AND OTHERS

JUDGEMENT

(1.) Heard on admission.

(2.) The appeal is by the plaintiff against the concurrent finding of the Courts below

(3.) Brief facts of the case are that a suit was filed by the plaintiff/appellant in respect of the land, situated at VillageChhindakalo, Tahsil-Ambikapur, mentioned in the Schedule-A of the plaint admeasuring area 2.734 hectares for declaration, permanent injunction and the claim was based on the plea of adverse possession. Initially the relief was granted in favour of the appellant against that an appeal was filed. The Appellate Court subsequently remanded the case and after the remand, further judgment and decree was passed on 30.03.2007, whereby the suit filed by the plaintiffs was dismissed and against which, the first appeal was preferred, which too was dismissed.