PRABHU SINGH LODHI Vs. DROPATI BAI

JUDGEMENT

(1.) The present appeal has been filed under Section 100 of the Code of Civil Procedure challenging the judgment and decree dated 23.04.2018 passed in Civil Appeal No.1A/2014 whereby, the appellate Court dismissed the appeal, affirming the judgment and decree passed in Civil Suit No.10A/2012.

(2.) This appeal has been preferred by the plaintiff, as the suit filed by him was dismissed for declaration that the disputed land situated over Khasra No.45/2, area measuring .725 hectare be declared as coparcenary joint Hindu Family Property of plaintiff and defendant Nos.3 to 5 and the sale-deeds executed in respect of the disputed land on 11.05.2009 and 01.01.2011 would be binding upon him and also on defendant Nos.3 to 5. He has also claimed that defendant No.1 herself and on her behalf, nobody else would interfere in the suit property, for which, permanent injunction was claimed.

(3.) The record of the Courts below called by this Court on 21.08.2018, has been received.