DAULAT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal by plaintiff under Section 100 of C.P.C. is directed against the concurring judgment and decree dated 25/4/2005 passed by Second Additional District Judge (Fast Track), Ganj Basoda, in Civil Appeal No. 15 -A/2005; confirming the judgment and decree dated 6/5/2004 passed by First Civil Judge, Class II, Basoda in Civil Suit No. 102 -A/2002. By the impugned judgment and decree the plaintiffs' suit for declaration and permanent injunction has been dismissed.

(2.) THE suit property is an agricultural land of village Saloi, Tahsil Basoda, District Vidisha. Plaintiff claims to be in possession over the suit land for last 30 years. The plaintiff asserted the suit property as a Joint Hindu Family Property and claimed to be in possession of the suit land for last 30 years and therefore, he has perfected title by adverse possession over the suit land.

(3.) BASED on the aforesaid pleadings, the trial Court framed issues and allowed parties to lead evidence and upon critical evaluation of the evidence on record, dismissed the suit.