YAGYA NARAYAN Vs. JOKHAI

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS is defendant's second appeal directed against judgment and decree dated 02.09.2006 passed in Regular Civil Appeal No.103 -A/2004 by Additional District Judge, Mauganj, District Rewa; whereby, judgment and decree dated 30.07.2004 passed in Civil Suit No.103 -A/1992 by Civil Judge Class -I, Mauganj, District Rewa has been reversed.

(3.) PLAINTIFFS in a suit for permanent injunction and for possession over a part of land (7'x25') area 0.02 acre bearing Khasra No.2778 situated at village Gurheta, Tehsil Mauganj, District Rewa after demolition of wall constructed thereon was non -suited by the trial Court on a finding that the plaintiffs have failed to establish that defendant had raised new construction thereover.