PANNALAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal was admitted by this Court for final hearing on the following substantial question of law:

(2.) BEING aggrieved by judgment dated 02/05/2008 passed by 1st Additional District Judge, Kannod district Dewas in F.A. No. 13-A/2007, whereby the judgment dated 16/02/2006 passed by Civil Judge Class-II in Civil Suit No. 4-A/2004, whereby the suit filed by the appellant was dismissed, was maintained, present appeal has been filed.

(3.) THE suit was contested by the respondents No. 1 to 3 by filing written statement wherein all the plaint allegations were denied. It was denied that the appellant has become Bhumiswami on the basis of hostile title. After framing of issues and recording of evidence, learned trial Court dismissed the suit, against which an appeal was filed, which was also dismissed, hence this appeal.