GULAB SINGH Vs. BRIJBHAN SINGH

JUDGEMENT

(1.) Heard.

(2.) This appeal under Section 100 of CPC by defendants No. 1 and 3 is directed against the judgment and decree dated 29/1/2014 passed by Additional District Judge, Mungawali, District Ashoknagar in Civil Appeal No. 82-A/2012 confirming the judgment and decree dated 15/9/2012 passed by Civil Judge, Class-I, Chanderi in Civil Suit No. 84-A/2011. By the impugned judgments and decree, the plaintiff's suit for permanent injunction has been decreed.

(3.) Facts necessary for disposal of this appeal are to the effect that the suit land involved in the suit is an agricultural land ad-measuring 0.669 hectares falling in survey No. 239/16/4 in village Wadera, Tahsil Chanderi, District Ashok Nagar. Undisputedly, suit land is recorded in revenue records in the name of plaintiff as Bhoomiswami.