NARAYAN SINGH Vs. STATE OF MP

JUDGEMENT

(1.) THIS appeal by the plaintiffs' under section 100 CPC is directed against the concurring judgment and decree dated 17/11/2007 passed in civil appeal No.01A/2007 by I Additional District Judge, Vidisha, District Vidisha confirming the judgment and decree dated 22/11/2006 passed in civil suit No.74A/2006 by I Civil Judge, ClassII, Vidisha, District Vidisha.

(2.) PLAINTIFFS ' suit for declaration and permanent injunction has been dismissed in respect of parcels of suit land situated in village Parsukhedi, Tahsil and District Vidisha as mentioned in paragraph 2 of the judgment and decree passed by the first appellate Court.

(3.) IT is submitted by counsel for the appellants' that though the findings of fact recorded by both the Courts below were impeccable in nature, however, the trial Court in paragraph 9 and the first appellate Court in paragraph 14 of the impugned judgments had recorded a finding that the plaintiffs' have been found to be in possession over the suit land.