MAHILA SIMTA Vs. ADAKOO

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS second appeal at the instance of plaintiff is directed against the Judgment and Decree dated 21.3.2012 passed in Civil Appeal No. 65 A/2011 by First Additional District Judge, Tikamgarh affirming Judgment and Decree dated 24.2.2011 in Civil Suit No. 57 A/2010 by Civil Judge Class I, Niwadi.

(3.) DEFENDANT Nos. 1 and 3 denied the claim. It was denied that the portion EFGH in the suit map was ever used as common way. It was contended that the plaintiff has prepared wrong map.