DECEASED KALU Vs. SHRI KHANDSARI SUGAR MILLS

JUDGEMENT

(1.) The Plaintiff/appellant has filed the present Second Appeal being aggrieved by the judgment dated 29.07.1999 passed by the District Judge, Dhar, M.P. affirming the dismissal of the suit vide judgment and decree dated 01.02.1997 passed by the Civil Judge, Class I, Badnawar. Facts of the case are as under :

(2.) The plaintiff has filed the suit for declaration and permanent injunction in respect of land bearing Survey No. 318/2 and 379 (Area 5 Hectare 556 RA) Gram Komedi, Tehsil Badnawar which is commonly known as land of Khandsari Sugar Mill, Bidwal.

(3.) According to the plaintiff, defendant No.1 gave him the said land on 05.05.1973 for agricultural purpose with a condition that he will cultivate the land and thereafter, the plaintiff and the defendant would share half-half from the agricultural produce.