SHARADCHAND AGRAWAL Vs. ARVIND KUMAR

JUDGEMENT

(1.) Heard.

(2.) In this writ petition under Article 227 of the Constitution of India the petitioner/plaintiff would challenge the legality, validity and propriety of the order dtd. 13/3/2019 passed by the First Additional District Judge, Durg (C.G.) in Civil Suit No. 11-A/2013.

(3.) The case in nutshell is that a civil suit was filed by the petitioner/plaintiff for eviction, possession and damages against respondents No. 1 to 3 on the ground that the petitioner is owner of the property in question bearing Survey No. 447 admeasuring 2400 sq. ft. and part of the said plot has been encroached by defendant No. 1/respondent No. 1.