STATE OF M.P. Vs. MANORAMA DEVI

JUDGEMENT

(1.) The State of Madhya Pradesh through Collector, Ujjain has filed the present first appeal being aggrieved by the judgement and decree dated 11.09.2014 passed by the District Ujjain in Civil Suit No.23-A/2009 whereby the suit filed by the respondents (hereinafter called as "plaintiffs") has been decreed.