JAGDISH Vs. RADHU SINGH

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is filed by the plaintiffs against the judgment and decree dated 10.11.2010 passed by the Additional District Judge. Indore by which the learned appellate Court reversed the finding recorded by the trial Court and dismissed the suit.

(3.) FROM the statements of Jawantsingh (PW 1) and Jagdish it is not in dispute that the land in question was purchased from the relatives of the defendant Radhusingh. Defendants' witness Smt.Hanja Bai in her statement has deposed that the land in question was earlier in exclusive possession of the defendants and they were owner of the land. The plaintiff had purchased the said land from the uncle of the defendant and there no private road over the land in question and the road is up to the agricultural field of the defendants.