LAXMAN RAO Vs. STATE

JUDGEMENT

(1.) THIS second appeal is directed against the judgment and decree passed by the Third Additional District Judge. Gwalior on 15.1.93 in C.A. No. 14 -R/92 whereby the first appellate Court had affirmed the judgment and decree of the trial Court i.e. Third Civil Judge Class -I, Gwalior dated 21.10.92 in C.S. No. 153 -A/92. The trial Court has dismissed the suit of the plaintiff and the first appellate Court has confirmed the dismissal of the suit.

(2.) PLAINTIFF appellant's suit is for declaration that he is Bhumiswami of the suit land and injunction against the defendant state not to build any park on this land and not to interfere with the possession of the plaintiff and the plaintiff is entitled to correction in the revenue record by removal of the name of P.W.D.

(3.) THERE were two defendants. First is the State of M.P. and second Mohammad Raza Khan. Mohammad Raza was alleged to be attempting to built or run a cycle stand on this land.