PAVAN MADHUSHALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE plaintiff has come up in second appeal feeling aggrieved by the judgments and decrees of the Courts below, directing his suit for declaration of title and issuance of a permanent preventive injunction to be dismissed.

(2.) THE suit property consists of land survey No. 11, 12, 13 and 14 total area 8 Bighas 16 Biswas situated at village Reenzha, Tahsil Sheopur -Kalan. The defendant/respondents are the Bhumiswamis of the land.

(3.) THE defendants on being noticed filed a written statement admitting the claim of the plaintiff on all counts and conceding that they had no objection to the plaintiff being declared a Bhumiswami of the suit land.