RAMRATO Vs. BISMILLA

JUDGEMENT

(1.) AFORESAID both the appeals are arising out of same judgment and decree dated 10.12.1992 passed by the Additional District Judge, Panna. M.P. In Civil Regular Appeal No. 55-A92. Thus, both are being decided by the common judgment.

(2.) FOR the sake of convenience hereinafter the appellant of Second Appeal No. 175/93 is said to be plaintiff while appellant of Second Appeal No. 21/93 is said to be the defendant No. 2.

(3.) IT is further pleaded that the impugned suit was filed for declaring the aforesaid order dated 15.9.1982 as ab-initio void but simultaneously on grounds available against other defendants. The prayer was made against them for declaration and possession of the said land.