KAILASH NARAIN Vs. MAHILA MANBHOTA

JUDGEMENT

(1.) They are heard on admission.

(2.) This second appeal is preferred by the plaintiff against the impugned judgment and decree which has confirmed the judgment and decree of the trial Court.

(3.) The suit was filed by the appellant for declaration and permanent injunction alleging that he was the bhumiswami and person in possession of the disputed lands, and was, therefore, entitled to get his name so entered in the revenue records. It was also prayed that the respondents be permanently injuncted not to alienate the suit property and not to interfere with the plaintiff's possession of the disputed lands.