MOHARSINGH Vs. TARKHIBAI & ORS

JUDGEMENT

(1.) Heard on the question of admission. This appeal is by the plaintiff.

(2.) Facts leading to filing of the appeal, briefly stated, are that the plaintiff filed a suit on the ground that one Mayaram was the owner of the land admeasuring 5 acres. Respondent No. 14, namely, Ram Singh purchased the suit land vide registered sale-deed dated 17.6.1983 for a consideration of Rs. 6,000/- from Mayaram. The plaintiff filed a suit seeking the relief of declaration of title, possession and permanent injunction.

(3.) The defendants filed the written statement, in which, the claims set up by the plaintiff were denied. It was further pointed out that the defendants are in possession of the land in question.