KESHAV PRASAD Vs. BRIJBHUSHAN

JUDGEMENT

(1.) The appellants/plaintiffs have preferred this appeal under Section 100 of C.P.C. being aggrieved by the judgment and decree dated 14-2-1996 passed by 1st Additional District Judge, Rewa in Regular Civil Appeal No. 9-A/9 5 affirming the judgment and decree dated 15-2-1995 passed by 3rd Civil Judge, Class-II, Rewa in Civil Original Suit No. 271 A/94 regarding dismissal of his suit.

(2.) This appeal was admitted on the following substantial question of law :

(3.) The suit for declaration and injunction was filed by the appellant against the respondents regarding revenue land bearing Survey No. 348 (Old No. 267), area 0.76, 787 (Old No. 638), area 0.80 and 1445 (Old number 1091), area 0.81 acres situated at village Amilike.