(1.) THE appellants filed a civil suit for declaration of title as well as permanent injunction.
(2.) THE trial Court vide its judgment and decree dated 21/12/2006 has dismissed the suit filed by the appellants. Against the said judgment and decree the appellant has preferred an appeal before 2nd Additional District Judge, Chhindwara along with application for condonation of delay.
(3.) TODAY this admitted the appeal on the following substantial question of law :