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.) Plaintiff's case, in brief, was that he was in possession of the agricultural land bearing Survey No. 504 area 0.492 hectare, Survey No. 242 area 1.391 hectares and Survey No. 244 area 1.379 situated in village Nanukhedi, Tahsil Basoda, District Vidisha (M.P.) since more than 30 years continuously, peacefully in the knowledge of the defendant, however, he has perfected his title by virtue of adverse possession. The prayer has also been made to not to dispossess him from the suit land.