TEERATHRAJ AGARWAL Vs. SAVITRIBAI

JUDGEMENT

(1.) The applicant claimed that he had purchased the suit land situate at Village Sangakheda Kalan, Tahsil Babai, District Hoshangabad bearing land survey No. 909 area 5.40 acres from the non -applicant No. 1 by a registered sale -deed dated 28.7.1997 for a consideration of Rs. 2,76,000/ - (Rupees Two Lakhs Seventy Six Thousand). According to the applicant, he was placed in possession pursuant to the aforesaid sale -deed. The non -applicants were trying to disturb his possession and, therefore, he filed a suit for permanent injunction. The, applicant did not specifically value the suit land for the purpose of jurisdiction.

(2.)