SARVAN KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal under section 100 of the Code of Civil Procedure, 1908 is directed against the judgment and decree dated 3.4.1992, passed in Civil Appeal No. 6-A/88 on the file of First Additional District Judge, Sehore affirming the judgment and decree dated 25.4.1988 passed by 1 st Civil Judge, Class II, Sehore dismissing the appellants' suit for declaration and permanent injunctioa

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

(3.) PLAINTIFFS averred that the suit land was recorded as agricultural land in the name of Maharaja Narsinghgarh in the revenue records. Phoolchand, the father of plaintiff Sarvan Kumar and plaintiff Ayodhya Bai were the Shikmis and were paying the lease rent of Rs. 100/- per year to Maharaja Narsinghgarh. The suit land continued to be in possession of the plaintiffs as Shikmis. Even after the independence of India although the office of Maharaj a Narsinghgarh functioning in the Kothi came to an end with the closing of office of the political agent, the suit land continues to be in possession of plaintiffs.