GAJRAJ SINGH Vs. RAM SINGH

JUDGEMENT

(1.) The appeal has been referred by the learned single Judge on 9-7-1998 under Clause 9(1) of Chapter I of High Court Rules and Orders in M. P. The single Judge has opined that one of the questions falling for determination is a question of importance, hence entire matter be heard by a Bench of two Judges.

(2.) This appeal has been preferred by the plaintiff/appellant aggrieved by the dismissal of the suit by the Trial Court on 14-12-1983, which judgment and decree has been affirmed by the learned First Appellate Court as per judgment and decree dated 11-8-1988.

(3.) The plaintiff/appellant has filed a suit for restoration of possession of agricultural land in area 1.97 acre out of Survey No. 644/3, which was of total area 12 acres and for mesne profits on the averment that plaintiff is the Bhumi Swami of Survey No. 644/3 in area 12 acres.