RAMESH & ANR Vs. KOMAL & ORS

JUDGEMENT

(1.) Appellants being aggrieved by judgment and decree dated 16.07.2010 passed in Civil Appeal No.5-A/2010 by the Court of Learned First Additional District Judge, Guna, have filed this Second Appeal, whereby the First Appellate Court has confirmed the judgment and decree dated 23.09.2009 passed in Civil Suit No.30-A/2007 passed by Second Civil Judge, Class-II, Guna.

(2.) The brief facts leading to the present appeal are that plaintiff No.1 and plaintiff No.2 claimed themselves to be the son and wife respectively of Late Shri Pannalal and staked their claim on 4 hectares of land contained in Survey No.65/3 and 67/2 at village Singarpur in their capacity as his legal representatives and natural inheritors of the property after death of said Pannalal on 28.10.2006.

(3.) As per the plaintiffs, mutation was carried out in their favour on 16.11.2006 but defendants No.1 and 2 on the basis of some forged will got the said mutation order set aside by the Court of Sub Divisional Officer, Guna, vide order dated 06.01.2007.