RAMDHANI Vs. STATE OF M.P. AND ORS.

JUDGEMENT

(1.) Shri Nitin Agrawal, learned counsel for the appellant.

(2.) In spite service of the notice on the authorities of respondent Nos. 1 to 3, no one had appeared on their behalf before the trial Court on which the case was proceeded ex-parte against them while the respondent Nos. 4 and 5 filed their WS and admitted the averments of the plaint. After holding the trial, on recording the ex parte evidence of the appellant, on appreciation by holding that the appellant could not prove his title over the land and property in dispute with further finding that such pond was neither recorded in the name of appellant nor was remained in his possession, the suit was dismissed.

(3.) On challenging such judgment and decree of the trial Court before the subordinate appellate Court, on appreciation by affirming such judgment and decree the appeal was dismissed, on which the appellant has come to this Court with this appeal.