DROPADIBAI Vs. LAXMINARAYAN

JUDGEMENT

(1.) PLAINTIFFS have come up in second appeal feeling aggrieved by the Judgments and decrees of the Courts below directing their suit for ejectment and recovery of rent and mesne profits to be dismissed.

(2.) FOR the purpose of this appeal, it would suffice to notice only the findings of fact arrived at by the Courts below which are not only not challenged but are also immune from challenge in second appeal.

(3.) THE suit property is a plot of land admeasuring 20' X 32' situated at 'Jhansi -loop -road -Mora' locality of Gwalior. Both the Courts below have found that : (i) The plaintiff was the owner of the suit property, (ii) the defendant was not holding the property as the tenant of the plaintiff but he was a licensee of the plaintiff and (iii) the defendant had not acquired any title by adverse possession over the suit property.