BRIJMOHAN Vs. CHANDRESH

JUDGEMENT

(1.) This appeal under section 100 CPC by the defendants' No.5, 6, 7 and 8 is directed against the judgment and decree dated 15/05/2012 passed in civil appeal No.28A/2011 by II Additional District Judge, Vidisha District Vidisha partially allowing the appeal, set aside the judgment and decree passed by the trial Court dated 19/07/2010 in civil suit No.92A/2008. The suit has been decreed to the effect that the plaintiffs'/respondents' No.1 and 2 are entitled to half of 1/3rd share (Kamla Bai and Narmada Bai) with equal shares of agricultural land falling in survey Nos.87 area 03.45 hectare, 252 area 0.052 hectare, 511 area 0.336 hectare, 512 area 0.261 hectare, 513 area 0.597 hectare, total area 1.621 hectare (hereinafter referred to as 'the suit land').

(2.) Following substantial question of law needs to be addressed as contended by the learned senior counsel for appellants:

(3.) With the consent of learned senior counsel for the appellants' and looking to the nature of the dispute involved in the instant case, appeal is heard finally. Record of the case is perused.