RAMSWAROOP SINGH Vs. KUNDAN

JUDGEMENT

(1.) THE plaintiff/respondents No.1 to 6 filed a suit for declaration of title and issuance of permanent preventive injunction alleging that land Survey No.518 situated at village Sunawai, Tehsil Vijaypur (District Morena) to be their ancestral property. It was alleged that the State proposed to dispossess the plaintiff which deserved to be restrained against it by issuance of permanent preventive injunction. The suit proceeded ex -parte against the State. It was dismissed by the trial Court, but decreed in appeal.