ABDUL JABBAR Vs. CHIRONJILAL

JUDGEMENT

(1.) APPELLANT Abdul Jabbar claims to be in possession of a parcel of land contending inter alia that he had obtained a Patta in respect thereof under the Madhya Pradesh Nagariya Kshetro Ke Bhoomihin Vyakti (Pattadhriti Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1984 (M.P. Act No. 15 of 1984) (here -in -after called 'the Adhiniyam' for short). Number of facts were stated at the Bar by the learned counsel for the appellant about the widening of road, demolition of construction etc. which are really not relevant and are not germane to the question in dispute.

(2.) ABDUL Jabbar contends that he is in possession of the aforesaid premises under the aforesaid Patta and, therefore, prayed for a temporary injunction restraining the respondent from interfering with his possession under the garb of an evidence decree which the respondent has obtained against Bafati who is the father of Abdul Jabbar. The respondent on the other hand argued that Abdul Jabbar is the son of Bafati and is in fact in possession of the part of the premises covered by eviction decree obtained by him against Bafati.

(3.) FOR the aforesaid reasons the appeal has no force and is dismissed with no order as to costs.