NETRAM Vs. RAM PRASAD AND ORS.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE instant appeal by appellant/plaintiff under Section 100 of C.P.C. is directed against the concurring judgment and decree dated 23/8/2013 passed by Fourth Additional District Judge, Morena (M.P.) in Civil Appeal No. 3 -A/2012 confirming the judgment and decree dated 18/5/2012 passed by Third Civil Judge, Class -II, Morena in Civil Suit No. 8 -A/ 2009. By the aforesaid judgment, the plaintiffs' suit for declaration and permanent injunction in respect of the suit land has been rejected.

(3.) DEFENDANTS No. 1 and 2 filed separate written statements denying the plaint allegations.