RAMDEV DUDI Vs. KANA RAM

JUDGEMENT

(1.) The present writ petition is directed against the order dated 1.6.2017, passed by Sub Divisional Magistrate, Merta (hereinafter referred to as the 'Trial Court').

(2.) The facts in a nutshell are that the plaintiff'petitioner filed a suit for declaration; partition; correction of entry in revenue record and permanent injunction.

(3.) The defendant'Kanaram filed an affidavit in examination-in-chief and placed on record a document'copy of Bahikhata, claimed to be executed 67 years ago, whereby the land in question has been transferred in favour of Simbhu Ram, Likhma Ram and Ors. by taking consideration of Rs. 160/-.