MULCHANDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE instant appeal by appellant/plaintiff under Section 100 of C.P.C. is directed against the concurring judgment and decree dated 12/09/2003 passed by Additional District Judge, Lahar, District Bhind in Civil Appeal No. 25 -A/1999; confirming the judgment and decree dated 28/7/1999 passed by Second Civil Judge, Class -I, Lahar in Civil Suit No. 287 -A/1998. By the aforesaid judgment, the plaintiff's suit for declaration and permanent injunction in respect of the suit land has been rejected.

(3.) DEFENDANTS filed written statement and denied the plaint allegations. It is submitted that plaintiff is an encroacher and he has never been in legal possession of the suit land. With the aforesaid pleadings, they have prayed for dismissal of the suit.