SURAT SINGH Vs. SARPANCH

JUDGEMENT

(1.) HEARD .

(2.) THE appellants have filed this appeal being aggrieved by the judgment and decree dated 31.01.2004 passed by the IIIrd Additional Judge to the Court of First Additional District Judge, Chhindwara, in Civil Appeal No. 64 -A/2003 wherein the judgment and decree dated 5.04.2000 passed by the IIIrd Civil Judge Class -II Chhindwara in Civil Suit No. 181 -A/1998 has been affirmed and confirmed and the suit filed by the appellants for declaration and permanent injunction has been dismissed.

(3.) IT is submitted by the learned counsel for the appellants that the finding recorded by both the courts below is not in accordance with law as the appellants were in possession of the land in question for more than 35 years.