KHANNASHAH Vs. NAYAZ PATEL AND OTHERS

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present second appeal is arising out of judgment dated 25.09.2009 passed in First Appeal No.02-A/2008 as well as judgment dated 23.10.2007 passed in Civil Suit No.143- A/2006.

(3.) The facts of the case reveal that the plaintiff has filed a civil suit in respect of land bearing survey No.453/5, 455/5, new no.513, area 0.84 hectare situated in Village Silodamori, District Ujjain. It was stated by the plaintiff that Chattar Singh, Manohar Singh and Gopal Yadav who were defendant are forcibly trying to take possession plaintiff's land based upon some agreement of sale and in those circumstances the civil suit was filed claiming permanent injunction.