STATE OF M P Vs. LAXMILAL

JUDGEMENT

(1.) BEING aggrieved by the judgment dated 22.7.1994 passed by I ADJ, Neemuch in civil appeal No. 10-A/1992 whereby the judgment dated 16.4.1992 passed by Civil Judge, Class-I, Jawad, District-Neemuch in civil suit No. 152-A/1984 whereby the suit filed by the respondent was partly decreed was further decreed in toto, the present appeal has been filed.

(2.) THE appeal was admitted for final hearing by this Court vide order dated 12.7.1996 on the following substantial questions of law :-

(3.) LEARNED counsel for the appellant/State argued at length and submits that the impugned judgment passed by learned Courts below is illegal, incorrect and deserves to be set-aside. It is submitted that since it was Beed land, therefore, there was no justification on the part of learned Courts below to declare the respondent as Bhumiswami. It is submitted that the appeal filed by the appellant/State be allowed and the impugned judgment passed by learned Courts below be set-aside.