RAMU YADAV Vs. SALAKRAM

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The present appeal is preferred by the appellant (defendant No.1) being aggrieved by judgment dtd. 22/12/2025 Passed in Civil Appeal No.71/2024 by IInd District Judge, Betul whereby an appeal preferred by the appellant assailing the judgment and decree dtd. 13/8/2024 passed by First Civil Judge Senior Division Betul, District Betul in Regular Civil Suit No.205-A/2019 was dismissed.

(3.) The respondents No. 1 to 6, who are brothers and sisters of the appellant filed a suit for declaration, injunction, partition and possession in respect of subject property including survey no.74 admeasuring 0.553 hectare and 406 admeasuring 1.071 hectare, total 1.624 hectare in village Pathakheda, Tehsil Chicholi, District Betul and survey No.146 admeasuring 1.817 hectare in Village Bela, Tehsil - Chicholi, District Betul.