SANJAY KUMAR PANDEY Vs. GULBAHAR SHEIKH

JUDGEMENT

(1.) Leave granted.

(2.) Plaintiff-appellants filed a suit under Section 6 of the Specific Relief Act, 1963 (hereinafter referred to as the 'Act') complaining of their dispossession of immovable property otherwise than in due course of law by the respondents. The suit was contested. Evidence, oral and documentary, was adduced. The trial Court found the plaintiff-appellants entitled to a decree and hence decreed the suit.

(3.) The defendant-respondents filed a revision under Section 115 of Code of Civil Procedure, 1908 (hereinafter 'the Code' for short). The revision has been allowed and the suit filed by the plaintiff-appellants directed to be dismissed. Feeling aggrieved, the plaintiffs have come up in appeal by special leave.