KOMAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal, by the plaintiff, is directed against the judgment and decree 10.08.2004 passed by the Additional District Judge, Ganjbasoda, District Vidisha (M.P.) in Civil Appeal No. 20A/2004 confirming the findings recorded by the I Civil Judge Class II, Ganjbasoda, in Civil Suit No. 85A/2002, vide judgment and decree dated 06.01.2004 dismissing the suit of the plaintiffs seeking declaration of title on the basis of adverse possession and permanent injunction.

(3.) DEFENDANT by filing written statement contested the case of the plaintiffs, inter alia, contending that the plaintiffs are encroachers, and in illegal possession, however, not acquired any title on the suit land. Being encroachers, their possession cannot be protected.