BHAGWAT PRASAD SAHU Vs. DILHARAN

JUDGEMENT

(1.) Heard on application filed under Order 41 Rule 27 of the Code of Civil Procedure, 1908.

(2.) By this application, the appellants seek to file copy of the revenue record regarding property in question. As the documents are required to enable the court for ascertaining as to who was the original owner and how the property was mutated in the name of successor, therefore, application is allowed and documents are taken on record.

(3.) This appeal is preferred under Section 96 of the Code of Civil Procedure, 1908 against the judgment/decree dated 19-9- 1997 passed by 7th Additional District Judge, Bilaspur (CG) in Civil Suit No. 1-A/1994 wherein the said court dismissed the suit filed by the appellants for declaration of title, possession and permanent injunction over the property of land bearing survey No. 298 area 0.51 decimal, 824 area 1.50 acres, 1562 area 0.40 decimal, 1577 area 0.82 decimal, 1579 area 0.65 decimal, 1624 area 0.50 decimal and 2547 area 0.69 decimal, total area 5.07 acres and two houses and one kitchen garden situated in same place.