MADHUKAR SHAH Vs. STATE OF M P

JUDGEMENT

(1.) This first appeal under Section 96 CPC has been filed by the plaintiff-appellant against the judgment and decree dated 19.01.1996 passed by learned District Judge, Tikamgarh in Civil Suit No.15-A/1995 thereby dismissing the suit of appellant.

(2.) Today I am very happy to decide a civil suit which was filed long back on 01.08.1989 i.e. near about 24 years ago and to decide this appeal after 17 years.

(3.) No exhaustive statements of facts are required to be narrated for the purpose of disposal of this appeal looking to the limited relief claimed in the plaint and which has also been addressed by Shri Adil Usmani learned counsel appearing appellant. Suffice it to say that in a suit for grant of decree of mandatory injunction the plaintiff claimed the following relief:-