ATIBAL PRASAD Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) THE appellant has preferred a civil suit No.229 - A/2006 before Additional Civil Judge, Class -I to First Civil Judge, Class -I, Rewa at Sirmour for declaration of his title on the land bearing survey No.509 and 407, area 0.82 acres and 0.72 acres respectively of village Sonvarshakala, Tahsil - Sirmour, District - Rewa and also sought perpetual injunction in his title. Vide judgment and decree dated 21.6.2007, the trial Court dismissed the suit. Civil Appeal No.94 -A/2007 was also dismissed vide judgment and decree dated 7.8.2008 by 4th Additional District Judge, Rewa.

(3.) THE State has submitted a written statement denying all the averments made by the appellant and it was denied that the appellant has possession on the suit land at the time of filing of the suit. No title or Bhoomiswami rights were accrued to the appellant.