SWANTRA KUMAR Vs. RAMPRASAD

JUDGEMENT

(1.) Heard on admission.

(2.) This is plaintiff's second appeal directed against judgment and decree dated 24.1.2004 in Civil Appeal No. 16 A/2000 passed by Additional District Judge, Sohagpur affirming the judgment and decree dated 12.5.2000 passed in Civil Suit No. 11 A/1996 by Civil Judge Class I, Piparia.

(3.) Plaintiff having failed to establish that suit property marked as A B C D in the plaint map was the joint family property led the Trial Court non suit the plaintiff in a suit for partition, declaration of title and for permanent injunction on a finding that the suit property was purchased by defendant vide registered saledeed on 25.8.1940.