BADRI PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) Shri Katare is heard on the question of admission.

(2.) By this second appeal, the plaintiffs are assailing the judgment and decree passed by the learned first Appellate Court reversing the decree passed by the trial Court decreeing the suit of the plaintiffs.

(3.) A suit for declaration of Bhumiswami right and injunction has been filed by the plaintiff on the ground that he is the Bhumiswami of the disputed property which is the subject-matter of the suit and because the defendant/State Government and its employees are trying to interfere in the possession of the plaintiff, hence, it be declared that plaintiffs are the Bhumiswami and are also in possession of the suit property and further, the defendant be restrained from interfering in their possession.