MAHMOOD KHAN Vs. NATHURAM

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS is defendant's second appeal directed against judgment and decree dated 6.2.2008 passed by Second Additional District Judge, Chhindwara in Civil Appeal No. 90 -A/07, reversing the judgment and decree dated 31.8.2007 passed by Fourth Civil Judge Class II Chhindwara in Civil Suit No. 53 -A/07.

(3.) DEFENDANT No. 1, 3, 4 and 5 denied the plaint allegation contending inter alia that the plaintiff was never in possession of suit property whereas the defendants were in possession being the recorded owner over suit property.