BALARAM Vs. PARVATIBAI

JUDGEMENT

(1.) This is an appeal filed by the defendants against the judgment and decree dated 07.01.2014 passed by the Civil Judge, Class-II, Dhar whereby the suit has been decreed and also against judgment dated 17.04.2017 whereby the first appeal filed by the present appellant has been dismissed.

(2.) Facts of the case, are as under:

(3.) According to the plaintiff, the suit land is an ancestral land and she is absolute owner of the same. On 01.06.2011 the defendants have encroached over the land by erecting the poles and fencing and when she objected then defendants disclosed that they have purchased the suit property. The matter was reported to the Police and thereafter, the plaintiff obtained the information that the defendants have got mutated their names in connivance with the Patwari in the year 2007, therefore, such an entry is void and not binding on the plaintiff.