RAMAVATAR Vs. VANSHDHARI & ORS

JUDGEMENT

(1.) The appellant has filed this appeal against the judgment and decree dated 18.12.1997 passed in Civil Appeal No.160-A/87 by the Court of Additional Sessions Judge, Satna. The appellate Court affirmed the judgment and decree passed by the trial Court.

(2.) The appeal was admitted for hearing vide order dated 28.04.1998 on the following substantial question of law:-

(3.) The appellant-plaintiff filed a suit for possession and permanent injunction. It is pleaded in the plaint that the father of the defendants had encroached on a portion of land area 0.27 acare which was of the ownership of the plaintiff. There was compromise in the year 1979 and possession was removed. The dispute which was pending before the Revenue Court was also dismissed. Thereafter, again the defendants had encroached on the land hence, the suit was filed.