BHAGWANDAS Vs. RAMKISUN S/O RAM RATAN SATNAMI

JUDGEMENT

(1.) Plaintiff- Ramkisun filed a civil suit for permanent injunction claiming that he has purchased the suit land from Sirumual Sindhi by registered sale deed dated 19.02.1979 and thereby became the title holder of the suit land and the defendants be restrained from interfering with the suit land.

(2.) The trial Court, by appreciating the oral and documentary evidence on record, decreed the suit holding that the suit land was earlier owned by Sirumal Sindhi and in whose favour the decree for permanent injunction was also granted by the trial Court on 26.2.1977 in Civil Suit No. 43-A/1975 and he has sold the suit land in favour of present plaintiff by registered sale deed dated 19.02.1979 and, therefore, defendants have no right or title over the plaintiff's possession on the suit land.

(3.) Defendants preferred first appeal there-against. The first appellate Court has dismissed the appeal by affirming the order of the trial Court, against which, second appeal under Section 100 of the CPC has been filed.