THAN SINGH Vs. RAM PAL

JUDGEMENT

(1.) THIS suit for recovery of possession on the basis of title, under Section 5 of theSpecific Relief Act, has been shown in the list of final hearing cases issued by the Court.When the suit was called up for hearing, the defendants were unrepresented. Theplaintiffs counsel was, however, present and was heard. In the circumstance,the Courtis proceeding to enter judgment in terms of Explanation to Order 17 Rule 2, of the Codeof Civil Procedure (CPC).

(2.) BRIEFLY , the suit seeks recovery of possession of land being an area of 2 Bhigas 8Biswas (out of Khasra No. 1/18, 19, 22,/1-2, and 23) at Village Nangloi Jat Delhi State,Delhi ( hereafter referred to as "suit property").

(3.) THE plaintiffs contend that initially there was very little construction on the suit property but subsequently five shops, three halls, four rooms, three galleries, a kitchen,bathroom and basement were constructed on it; a part of the land was left upon. The suit alleges that Than Singhs father (Ishwar Singh) was also residing with them in the property until his unfortunate murder on 04/06/1984. After that Than Singh and Sanjay Kumar continued to manage the property till the death of the latter, i.e Sanjay Kumar.