GOVIND PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) THIS appeal, under section 100 of the Code of Civil Procedure has been filed against the judgment and decree dated 11.2.1991 passed by additional District Judge, Satna, in Civil Appeal No. 1-A of 1988, whereby the Court-below has confirmed the judgment and decree dated 15.1.79, passed by Additional Civil Judge, Class II, Satna, in Civil Suit No. 10-A of 1978.

(2.) THE appellant filed a suit in respect of land bearing Khasra Nos. 282, 284, 309, 440, 307, 308, 45, 46, 285 and 310, total area 18.56 acres, situate at Village Deori, Tahsil Raghurajnagar, District Satna. It was claimed that he be declared Bhoomiswami of the said land and the order dated 13.9.72 passed by the SDO, Raghurajnagar, District Satna allotting Khasra Nos. 285 and 310, area 7.62 and

(3.) BOTH the Courts-below had dismissed the suit filed by the appellant holding that the appellant was unable to prove his title to the suit-land. It was held that the land in question, belonged to the State and it was competent to allot the suit-land to the respondents No. 2 to 6.