Madhya Pradesh High Court
Jagat Singh & Dakho Bai(D) Lr'S Tulsiram vs State Of Madhya Pradesh on 13 November, 2014
S.A.133/08
13.11.2014
Shri D.D. Bansal, Advocate for the appellants.
Shri B.Raj Pandey, G.A. for the respondent/State.
The first appellate court has dismissed the appeal filed by the appellant by observing that the possession of the appellant was not continuous for a period of 30 years.
The appellant submits that he is still in possession and now more than 30 years have already passed. If that be so, the appellant would be at liberty to file a fresh suit in accordance with law.
With this liberty the appeal is disposed of.
(M.C. Garg) Judge van