JODHARAM BANJARA Vs. RAGHUVEER SINGH AND ORS

JUDGEMENT

(1.) Ia No. 2645 /2017 for urgent hearing during summer vacation is taken up, considered and allowed for the reasons mentioned therein.

(2.) Record of both the courts below is perused.

(3.) The present second appeal filed u/s 100 of C.P.C. assailing the judgment and decree of the first appellate court of reversal by upsetting the judgment and decree of the trial Court which had dismissed the suit for declaration of ownership of the plaintiff over 1/3 portion of suit property bearing Khasra No. 99/1 area 2.090 hectare, Khasra No. 109 area 1.429 hectare and Khasra No. 225 area 0.125 hectare.