PRABHA SHARMA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) PLAINTIFF being aggrieved of rejection of application under Order 39 Rule 1 & 2 of the Code of Civil Procedure, 1908 by order dated 05.09.2013 has preferred this appeal.

(3.) THE trial Court taking into consideration the material evidence on record found that the plaintiff could not prima facie prove to be in possession over 2357 sq.ft of Khasra No. 3785 and the land adjacent therewith admeasuring 6157 sq.ft.