ONKAR S/O AMRAJI Vs. STATE OF MP

JUDGEMENT

(1.) Appellant through counsel.

(2.) The present appeal is arising out of the judgment dated 11/12/2015 passed by the Civil Judge, Class II, Ujjain in Civil Suit No. 4A/2013. The trial Court has dismissed theCivil Suit. The second appeal is also arising out of the judgment dated 7/12/2018 passed by the first appellate Court in Appeal no. 15A/2008 by the learned 7 th Addl. District Judge, Ujjain.

(3.) Facts of the case reveal that the plaintiff has filed a Civil Suit claiming declaration of title and for grant of permanent injunction in respect of the land bearing Survey No. 99, area 1.415 (ownership is being claimed over area 0.313 are), Survey No. 50 area 1.488 etc., It was stated by the plaintiff that the plaintiff is in possession of the suit property for the last 40 years and, therefore, he is entitled for a declaration.