DOLCHAND Vs. STATE OF M.P

JUDGEMENT

(1.) THE appellant/Plaintiff has filed this appeal being aggrieved by the judgment and decree dated 10.10.1996 passed by the Additional District Judge, Waraseoni in Civil Appeal No.61A/96 affirming the judgment and decree dated 11.10.1993 passed by the Second Civil Judge Class -II, Waraseoni in Civil Suit No.182 -A/91, whereby the suit filed by the appellant/Plaintiff, claiming title in respect of part of Khasra No.100/15 of village Mudiwada, Patwari Halka No.10, Tehsil Katangi (Waraseoni) District Balaghat, was dismissed.

(2.) THE suit was filed by the appellant/Plaintiff on the assertion that he was in possession of the land in question which belongs to the Government since 1934 and, therefore, could not be dispossessed by the respondents. On the basis of the aforesaid possession the appellant/Plaintiff had claimed declaration and title asserting adverse possession over the same.

(3.) THIS Court has admitted this second appeal on the following substantial questions of law: -