Pradeep Kumar Singh Baghel, J. - (1.) The defendant has preferred this second appeal under Section 100 C.P.C. aggrieved by the judgment and decree dated 24.1.2017 passed by the Additional District Judge.
(2.) The respondent-plaintiff instituted an Original Suit No. 225 of 2003 to restrain the defendants from interfering in his possession over the land in dispute and also for removal of the garbage/ mud over the suit property.
(3.) In brief the plaintiff's case, as mentioned in the plaint, is that the suit property is an ancestral abadi land. He has constructed a house over the suit property and is in possession. In the revenue record the land is recorded as 371 area 22 are. About six years back when the plaintiff's father intended to raise some construction over the suit property, the defendants not only restrained him but they also started interfering in his possession.;