SHYAMLAL THROUGH LEGAL HEIR DHAKELI Vs. LALLU

JUDGEMENT

(1.) THE appellant-plaintiff has filed this second appeal under section 100 of C.P.C., against the judgment and decree dated 19.5.2001, passed by the First Additional District Judge, Bhind, District Bhind in Civil Appeal No.45-A/2000, whereby the judgment and decree dated 18.9.2000, passed by the trial Court in Civil Suit No. 475-A/1998 has been reversed and set aside.

(2.) THIS Second Appeal was admitted for hearing vide order dated 26.4.2008 on the following substantial question of law :-

(3.) THE trial Court after appreciation of evidence has held that the defendants by playing fraud recorded the land in their name by way of mutation, however, the land is of the plaintiff. He is the owner of the land and awarded decree of injunction, declaration and possession in favour of plaintiff.