NAND LAL MOURYA Vs. JAGMOHAN

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered in the second appeal preferred by the plaintiffs is as under:-

(2.) The plaintiffs filed a suit for possession based on title and permanent injunction stating inter-alia that they have purchased the suit land by way of registered sale deed dated 14.8.90 and got their names mutated in revenue records and they have been dispossessed by defendant No.1 on 21.12.94 from area 840 sq.ft. by laying down foundation stone leading to filing of suit for aforesaid reliefs.

(3.) The defendant set-up a plea that he has not encroached upon the land in khasra No.23/1, he has constructed his house on the government land in khasra No.24/1 and staying therein for last 15 years, as such, the suit is liable to be dismissed.