PARIKALP ASSOCIATES Vs. AMIT KUMAR CHADDA

JUDGEMENT

(1.) This appeal has been filed by the defendant being aggrieved by judgment and decree dated 28.09.2018 passed by 13th Additional District Judge, Gwalior, in Civil Appeal No.97/2017 by which judgment and decree dated 25.04.2017 passed by 5th Civil Judge, Class I, Gwalior, in Civil Suit No.40- A/2016 has been confirmed.

(2.) It is the contention of learned counsel for the appellants that plaintiffs/respondents had filed a suit for declaration of title and permanent injunction in relation to land purchased by them vide registered sale deed dated 23.07.2004 from the sellers Uttam Singh, plaintiff No.1 and Ram Singh, plaintiff No.2, Jitendra Singh, plaintiff No.3 and Smt. Radhabai, plaintiff No.4 having boundaries as under:-

(3.) It was the contention of the plaintiffs No.1 and 2 that they had purchased a plot having dimensions of 125 x 150 square feet i.e. 18,750 square feet and had obtained possession of such land from the sellers.