DHANVA, Vs. BALCHAND

JUDGEMENT

(1.) In a proceeding initiated under Sections 145 and 146 of the CrPC, after making enquiry, the learned Sub-Divisional Magistrate on 21-2-2011 declared respondent No.1 as Bhumiswami and the person entitled to be in possession which was affirmed by the revisional court against which this petition under Section 482 of the CPC has been preferred.

(2.) Learned counsel for the petitioners submits that the finding recorded by both the Courts below that respondent No.1 is entitled to possession is perverse and contrary to the record.

(3.) None present for respondent No.1, though served.