GODHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This second appeal has been filed against the judgment and decree dated 22.9.2011 passed by First Additional District Judge, Bhind in RCA No.3/2011 thereby dismissing the appeal filed by the appellants against the judgment and decree dated 15.4.2011 passed by Second Civil Judge, Class-I, Lahar, District Bhind in Civil Suit No.126-A/2010.

(2.) This appeal was admitted on the following substantial question of law:-

(3.) It is submitted by the counsel for the appellants that Section 54(vii) of the Madhya Bharat Land Revenue and Tenancy Act Samvat 2007, defines pakka tenant which reads as under:-