SUNDERLAL AND ORS. Vs. SHIVKANT TIWARI

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS is defendants' second appeal directed against judgment and decree dated 12.5.2000 passed by First Additional District Judge, Hoshangabad in Civil Appeal No. 14 -A/1999, affirming the judgment and decree dated 15.11.1999 passed by First Civil Judge Class I Hoshangabad in Civil Suit No. 17 -A/1983.

(3.) DEFENDANTS denied the plaint allegations contending that the sale deed dated 30.6.1967 was a nominal sale as the suit plot was tendered as a security towards the loan taken by their father from plaintiff's father who was a money lender. That, no possession was ever parted with and being in possession for over 25 years, they had perfected the title by adverse possession.