SANDELA LAXMI Vs. ATHRAM ANNAJI

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner/ plaintiff against the order dtd. 28/3/2024 passed by the learned Junior Civil Judge - Cum - Judicial Magistrate of First Class at Sirpur-T in I.A.No.38 of 2023 in O.S.No.93 of 2020.

(2.) Heard. Perused the record.

(3.) The case of the petitioner/plaintiff, in a nutshell, is that she is the owner, pattadar and possessor of the agriculture land to an extent of Ac.0-3920 gts (Ac.0-98 cents) in Sy.No.165, situated at Ityala Village of Dahegaon Mandal, Which is hereinafter to be referred as "suit schedule property". She purchased the same from its owner by name Madavi Laxman and Madavi Nagaiah, sons Pandu, for valuable consideration through sale deed on 28/7/2012. The Tahsildar, Dahegaon implemented the said sale deed under ROR and mutation of patta was affected on the name of the petitioner/plaintiff. The comprehensive pattadar passbook-cum-title deed was also issued in favour of the petitioner/plaintiff for the suit schedule property. It is further case of the petitioner/ plaintiff that respondent/defendant Nos.1 to 6 are strangers to the suit schedule property and they have got no legal interest or right over it, but they have been proclaiming in the village that non-tribals cannot purchase land of tribals. On that ground, respondent/defendant Nos.1 to 6 are creating hurdle to the possession and enjoyment of the petitioner/plaintiff over the suit schedule property. While the things stood thus, on 5/10/2020 when the petitioner/plaintiff was watching the paddy crop at the suit schedule property, the respondent/defendant Nos.1 to 6 tried to dispossess her, but due to timely help of villagers, respondents/defendants could not succeed in their nefarious acts. The petitioner/plaintiff is apprehending dispossession in the hands of respondents/defendants.