SUMER SINGH Vs. SANMAN SINGH

JUDGEMENT

(1.) Shri K.N. Gupta, Sr. Advocate, with Shri Anmol Khedkar, Advocate, for applicants.

(2.) Applicants filed a suit in the Court of First Additional District Judge, Vidisha for declaration and permanent injunction in regard to an agricultural land. The Plaintiffs - applicants claimed that they have 1/4th share in the suit land. The trial Court decreed the suit vide judgment and decree dated 18-8-2003. Against the aforesaid judgment and decree Sanman Singh, Respondent No. 1 filed an appeal before this Court, which was registered as First Appeal No. 270/2003.

(3.) The first appeal came up for hearing before this Court on 18-5-2006 and learned Single Judge of this Court passed the following order under Order 39, Rules 1 and 2 Code of Civil Procedure: