STATE OF M P Vs. VINAYAK RAO

JUDGEMENT

(1.) HEARD on I.A.No.2283 of 2010, which is an application under Order 1 Rule 10 of the CPC read with Order 41 Rule 20 of the CPC for impleadment and I.A.No.2282 of 2010, which is an application under section 151 of the CPC for temporary injunction.

(2.) THESE applications have been filed by the Villagers of Village Hatod, Tehsil Sardarpur, Distt. Dhar, pleading that they have a right to take water on the pond situated at Khasra No.936 in Village Hatod, Tehsil Sardarpur, which is subject matter of the present appeal.

(3.) I have heard learned counsel for the parties and perused the record.