PRAYAG SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal has been filed by the appellant being aggrieved by the judgment and decree dated 18.12.2001 passed by 10th Additional District Judge Jabalpur in Civil Appeal No.134 -A/2000 whereby the judgment and decree dated 15.04.1998 passed in Civil Suit No.439 -A/1998 by 4th Civil Judge, Class -1, Jabalpur has been affirmed and confirmed and the suit filed by the appellant for declaration of title in respect of 9 decimal of land comprising of khasra No.154 of Village Ranipur has been dismissed.

(3.) THE suit was filed by the appellant contending that he had entered in to an agreement on 10.5.1971 for purchase of the land in question with the erstwhile owner Late Shyamji Shukla and thereafter had entered possession on the land in question. It is contended that in view of the aforesaid circumstance, he be declared as owner and title holder of the land in question. The appellant had also claimed that he has perfected his title on the ground of adverse possession.