BHEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal by plaintiffs/appellants under Section 100 of C.P.C. is directed against judgment and decree dated 23/12/2009 passed by Second Additional District Judge, Dabra, District Gwalior in Civil Appeal No. 25 -A/2005 partially modifying the judgment and decree of trial Court dated 20/4/2009 passed by Civil Judge, Class -I, Bhitarwar, District Gwalior in civil suit No. 64 -A/2005.

(3.) DEFENDANT No. 1 by filing written statement inter alia contended that plaintiffs as did not comply with the conditions as stipulated in Section 239 of the M.P. Land Revenue Code, therefore, aforesaid permission has been rejected. It is denied that the plaintiffs have acquired any title over the suit land by virtue of the aforesaid permission or otherwise.