RAM PRAKASH Vs. RAJ KUMAR

JUDGEMENT

(1.) Petitioners impugn judgment dated 08.06.2018 whereby the suit filed by the petitioners under Section 6 of the Specific Relief Act, 1963 for restoration of the possession, has been dismissed.

(2.) The petitioners filed the subject suit claiming that the petitioners were in possession of the subject property i.e. property bearing no. 91, ground floor, Bharat Nagar, Ashok Vihar, Phase-II, Delhi and had been illegally dispossessed.

(3.) The recorded owner of the property was one Shri Mela Ram. Shri Mela Ram expired on 16.06.1992. Shri Mela Ram was married to Smt. Rani. However, Shri Mela Ram and Smt. Rani did not have any children born out of the wedlock.