HARICHARAN Vs. LALAN RAJA

JUDGEMENT

(1.) THIS appeal under section 100 CPC is directed against the judgment and decree dated 15.2.1993, passed in Civil Appeal No. 1-A/92 on the file of Additional District Judge, Panna reversing the judgment and decree dated 16.11.1991, passed in Civil Suit No. 39-A/88 on the file of Civil Judge Class II, Pawai.

(2.) IN the course of this judgment, parties will be referred to by the ranks assigned to them in the trial Court.

(3.) OUT of the land which fell in the share of Rudra Pratap Singh land bearing Khasra Numbers 157 and 158 were sold by Rudra Pratap Singh to Kishore Singh and the land bearing Khasra Numbers 170 and 171 was handed over to Jagirdar Pyareju for the payment of land revenue. The plaintiff also stated that defendant Haricharan S/o Rudra Pratap Singh sold land Khasra No. 577 area 0.44 hectare to one Kamlesh vide registered sale deed dated 8.7.1974. Thus, the defendants are in possession of land Khasra Nos. 101, 237,384,572,573 and 576 total area 1.432 hectares and total land revenue Rs. 8.30.