OMPRAKASH Vs. ASHOK

JUDGEMENT

(1.) This appeal has been preferred by the plaintiff being aggrieved by the order dtd. 4/3/2021 passed in Civil Appeal No.46/2019 by the IInd Additional District Judge, District Dhar whereby the judgment and decree dtd. 30/8/2019 passed in Civil Suit No.36-A/2016 by the Ist Civil Judge, Class-I, District Dhar has been set aside and the matter has been remanded back to it with the directions as contained therein.

(2.) Facts in brief are that the plaintiff instituted an action against defendants for declaration that the sale deeds dtd. 28/1/2014 and 17/7/2015 executed with respect to the suit land are not binding upon him and for permanent injunction restraining the defendants from interfering with his possession over the suit land and from alienating the same in favour of any third person.

(3.) The defendants 1 to 3 contested theclaim by filing their written statement. The defendants 5 to 7 also contested the claim by filing their separate written statement. Upon framing of issues by the trial Court the parties led oral as well as documentary evidence in support of their respective contentions.