BHAIYALAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal by plaintiff is directed against the judgment and decree dated 4/02/2006 in Civil Appeal No. 94A/2005 confirming the judgment and decree dated 05/10/2004 in Civil Suit No. 161A/2003. Plaintiff's suit for declaration has been dismissed.

(2.) Plaintiff filed a suit inter alia contending that though the suit land is a government land, but he is in possession thereof for the last 30 years and, therefore, has perfected title by adverse possession. Apprehending forcible dispossession, plaintiff has brought the instant suit for the aforesaid relief.

(3.) Defendant/State filed written statement and denied plaint allegations. Claim of plaintiff to have acquired title by adverse possession has been denied. With the aforesaid pleadings, defendant prayed for dismissed of the suit.