VIJAY KUMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellants on the basis of entries existing in the revenue record of Samvat 2007 submit that they were entitled to the benefit of exemptions as contemplated by Section 5(1)(f) of the Madhya Bharat Zamindari Abolition Act, Samvat 2008 (Act 13 of 1951).

(2.) The plaintiffs-appellants filed a suit claiming that they should be recognised as proprietors vis-a-vis 17 biswas of land situated in Survey No. 153. This claim was negatived by both the Courts below.

(3.) In this appeal, the only argument raised is based on the basis of Section 5(1)(f) of the aforementioned Act. This provision reads as under :-