SABRA BEGUM Vs. CHIEF MUNICIPAL OFFICER

JUDGEMENT

(1.) This second appeal has been preferred by the plaintiff aggrieved by dismissal of the suit by the trial Court. The first appeal preferred against dismissal of the suit also stands dismissed. Hence this second appeal before this Court.

(2.) WHETHER in view of the provisions of Section 3 of the Madhya Pradesh Nagriya Kshetro ke Bhoomihin Vyakti (Pattadhariti Adhikaron ka Pradan Kiya Jana) Adhiniyam, 1984, the plaintiff -appellant will be deemed to have been settled on the disputed land and the two Courts below committed an illegality in holding the plaintiff to be a trespasser ?

(3.) WHETHER the Courts below have properly construed the patta granted in favour of the appellant -plaintiff ?