SANTOSH KUMAR DIWAN Vs. SITA BAI

JUDGEMENT

(1.) This second appeal has been filed by plaintiffs/ appellants who have lost from both the Courts below.

(2.) The plaintiffs filed a suit for declaration of half share in the suit property having possession on it and the defendants No. 1 to 4 are not having any title, right and interest to interfere in their half portion of the suit property. A decree of injunction has also been sought that defendants be restrained from interfering in their possession.

(3.) The defendants 1 to 4 resisted the suit by filing joint written statement. The defendant No. 5 State of M. P. has been impleaded as formal party.