PUKHRAJ BAI THR LRS GYANCHAND Vs. DEVILAL

JUDGEMENT

(1.) The appellant/plaintiff has filed the present appeal being aggrieved by the judgment and decree dated 24.04.1995, passed by the Second Civil Judge, ClassII, Neemuch, and the judgement dated 17.11.1998, passed by the Second Additional District Judge, Neemuch by which Civil Suit as well as first appeal both has been dismissed.

(2.) Facts of the case, in short, for disposal of this appeal are as under:

(3.) The defendant No.1 filed written statement by submitting that he was not having any knowledge of Resolution No.186. He had already purchased the Plot no. 26 by registered sale deed dated 23.05.1961 much prior to the resolution dated 31.08.1966, hence, same is not binding on him. The defendant Nos. 3 and 4 remained ex parte during the trial. The defendant Nos. 5 and 6 filed joint written statement in favour of defendant No.1.