DOMAJI Vs. BABURAO

JUDGEMENT

(1.) Heard learned senior counsel appearing for the appellants on the question of admission.

(2.) The appellant/plaintiffs have filed this appeal being aggrieved by the judgment and decree dated 27 -11 -2004, passed by the First Additional District Judge, Chhindwara, in C.A.No. 17 -A/2004 affirming and confirming the judgment and decree dated 31 -3 -2003, passed by Second Civil Judge Class -I, Chhindwara, in C.S.No. 163 -A/2002 whereby the suit filed by the appellant/plaintiffs for declaration and permanent injunction in respect of the land in question has been dismissed by recording a concurrent finding of facts against the appellants.

(3.) The aforesaid suit had been filed by the appellant/plaintiffs alleging that they have purchased the land in dispute by a registered sale deed dated 26 -3 -1964 and were in possession thereof since the date of execution of the document. It was alleged that the respondent/defendants were interfering in their possession and in such circumstances a decree for declaration and permanent injunction in that regard be passed.