ANEESH KUMAR DHAKRE Vs. DAULI BAI

JUDGEMENT

(1.) The petitioners, who are the defendants before the trial Court, have filed this writ petition challenging the order dated 3.12.2015 passed in RCS No.80 -A/2015 pending before First Additional Judge to the Court of First Civil Judge, Class II, Guna.

(2.) The contention of the petitioners is that plaintiff/respondent No.1 has filed a suit for declaration and permanent injunction claiming that plaintiff Dauli Bai is the owner of 1/7 th area of land contained in survey Nos.828, 831 and 835. It is claimed that out of the total land of 11.422 hectares contained in theses survey numbers, she is entitled to be declared owner of 1/7th portion i.e. 1.631 hectares.

(3.) Defendants No.3 and 5 filed their written statement and denied all the contents of the plaint. These defendants No.3 & 5 are the petitioners in this writ petition.