PRAHLADSINGH Vs. HEMSINGH AND ORS

JUDGEMENT

(1.) This is plaintiff's appeal who has lost in both the Courts below.

(2.) It is not disputed that respondents No.1 and 2 are the real brothers of plaintiff/appellant. It is also not disputed that they are resident of Village Dhaturia.

(3.) Plaintiff instituted a suit alleging that the suit property (agricultural land) was his property and the respondents No.1 and 2 got the suit property mutated in their name illegally and started interfering with the possession of appellant. Plaintiff, therefore, filed the suit for declaration of title and permanent injunction.