NANDLAL Vs. BHURA

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE appellants/defendants have filed this appeal being aggrieved by the judgment and decree dated 23 -82005 passed by District Judge, Betul, in C.A.No. 15 -A/2005 by which the suit filed by the respondent/plaintiffs, for declaration, injunction and possession in respect of the disputed property has been decreed by the First Appellate Court.

(3.) THE brief facts leading to filing of the present appeal are that the respondents/plaintiffs filed a suit for declaration, injunction and possession in respect of 2.46 acres of land, situated in Survey No. 70/2, in village Rampur, Tahsil Shahpur, District Betul. It was stated by the respondents that the property in question was the property of Ramratan and after his death the respondents/plaintiffs were the sole owners of the property.