KHET SINGH Vs. PUSAU

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS is defendant's second Appeal directed against judgment and decree dated 20.1.2005 passed by Third Additional District Judge, Damoh in Civil Appeal No. 21A/03, reversing the judgment and decree dated 31.3.2003 passed by Fourth Civil Judge Class II in Civil Suit No. 78A/01.

(3.) DEFENDANTS No. 1 and 2 filed their separate written statement and denied the plaint allegation. Defendant No. 2 also took an objection as to non joinder of necessary party, the owner of land bearing Khasra No. 173/2 and that the suit was time barred.